Ashish Bansal & Ors. vs Govt Of Nct Of Delhi & Anr.
2021 Latest Caselaw 822 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 09.03.2021

+      CRL.M.C. 798/2021
       ASHISH BANSAL & ORS.                                 ..... Petitioners
                    Through             Mr.Anuj Kishore Saxena, Adv. with
                                        petitioners in person through VC.

                          versus

       GOVT OF NCT OF DELHI & ANR.               ..... Respondents
                    Through   Mr.Amit Chadha, APP for State.
                              SI Ved Prakash PS Sarita Vihar.
                              Mr.Shalabh Gupta, Adv. for R-2 with
                              R-2 in person through VC.

       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. Crl. M.A. 3962/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.798/2021

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

FIR No.341/2019 dated 06.09.2019 registered at Police Station Sarita Vihar

and consequent proceedings arising therefrom.

4. Notice issued.

5. 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.

6. Petitioner no.1 and respondent no.2 got married on 30.05.2019 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 16.07.2019.

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

wishers and relatives have entered into an amicable settlement and settled all

their disputes . In pursuance to Settlement , Petitioner no.2 and Respondent

no.2 have executed Settlement Deed dated 18.11.2020 and Petitioner no.1

and Respondent no.2 have executed Settlement Deed dated 03.12.2020 .

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

identified by SI Ved Prakash of Police Station Sarita Vihar and submits that

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

further.

9. 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.

10. For the reasons afore-recorded, FIR No.341/2019 dated 06.09.2019

registered at Police Station Sarita Vihar and consequent proceedings

emanating therefrom are quashed.

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

12. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE MARCH 09, 2021 ab