Rajender Gurani & Ors. vs The State & Anr.
2021 Latest Caselaw 715 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 01.03.2021
+      CRL.M.C. 670/2021
       RAJENDER GURANI & ORS.                     ..... Petitioners
                   Through    Mr.Mahipal Singh, Adv. with
                              petitioners in person.

                           versus

       THE STATE & ANR.                                    ..... Respondents
                     Through             Mr.Izhar Ahmad, APP for State.
                                         WASI Laxmi PS Palam Village.
                                         Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

1. Vide the present petition, petitioners seek direction for quashing of

FIR No.73/2020 dated 21.10.2020 registered at Police Station Palam Village

and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent no.2

who is present in person through video conferencing and with the consent of

counsel for parties, present petition is taken up for final disposal.

4. Petitioner no.1 and respondent no.2 got married on 03.05.2018 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 09.04.2020.

5. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide compromise

deed dated 12.10.2020 and settled all their disputes amicably.

6. Complainant/respondent no.2 is present in person and has been

identified by W/ASI Laxmi of Police Station Palam Village and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

7. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

8. For the reasons afore-recorded, FIR No.73/2020 dated 21.10.2020

registered at Police Station Palam Vihar and consequent proceedings

emanating therefrom are quashed.

9. The petition is, accordingly, allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 01, 2021/ab