Narender Singh & Ors. vs State Of Gnct Of Delhi & Anr.
2021 Latest Caselaw 891 Del

$~24
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.03.2021

+      CRL.M.C. 802/2021
       NARENDER SINGH & ORS.                               .... Petitioners
                          Through       Mr. Rohit Kumar, Adv.

                          versus

       STATE OF GNCT OF DELHI & ANR.           .... Respondents
                    Through   Mr. Izhar Ahmad, APP for State with
                              ASI Dharmveer Singh
                              R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 3970/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.802/2021

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

FIR No.169/2018, registered at Police Station Welcome, Delhi and

consequent proceedings arising therefrom.

4. Notice issued.

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

present in Court 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 09.02.2013 as per

Hindu rites and rituals. One male child was born out of the wedlock namely

Devesh. Due to extreme incompatibilities between petitioners and

respondent no.2, they started living separately since July, 2016.

7. Petitioner no.1 and respondent no.2 entered into an amicable

settlement before the Court of learned MM-01/SHD/KKD/Delhi on

22.02.2020, settled their disputes and they started living together as husband

and wife.

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

identified by ASI Dharmveer 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.169/2018, registered at Police

Station Welcome, Delhi and consequent proceedings emanating therefrom

are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 16, 2021 rk