Ajay Kumar Saroj & Anr. vs State & Anr.
2021 Latest Caselaw 718 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 01.03.2021
+      CRL.M.C. 663/2021
       AJAY KUMAR SAROJ & ANR.               ..... Petitioners
                    Through Mr.Santwana, Adv. with Mr.Saurabh
                            Kumar, Adv. with petitioners in
                            person.

                           versus

       STATE & ANR.                                      ..... Respondents
                           Through    Mr.Izhar Ahmad, APP for State.
                                      WSI Asha PS Chanakya Puri.
                                      Mr.Yudhvir Singh Chauhan, Adv. for
                                      R-2 with R-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.84/2017 dated 23.08.2017 registered at Police Station Chankyapuri

and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by counsel for

respondent no.2 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 11.02.2008 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 27.03.2017.

5. Petitioner no.1 and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 12.11.2020 and settled all their disputes amicably.

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

identified by WSI Asha of Police Station Chanakyapuri 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.84/2017 dated 23.08.2017

registered at Police Station Chankyapuri and consequent proceedings

emanating therefrom are quashed.

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

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