Danny Pal @ Dainy & Ors. vs The State & Anr.
2021 Latest Caselaw 1430 Del

$~4
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 12.05.2021

+      CRL.M.C. 930/2021


       DANNY PAL alias DAINY & ORS.              .....Petitioners
                      Through: Mr. S. Hussain, Adv.


                          Versus


       THE STATE & ANR.                                  .....Respondents
                     Through:          Mr. G. M. Farooqui, APP for State
                                       SI Deepak, PS Bhalsawa Dairy with
                                       Respondent no.2 in person in PS
                                       through VC
                                       Mr. R. C. Thakur, Adv. for R-2

       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. 257/2018 dated 25.05.2018 registered at Police Station Bhalaswa

Dairy and consequent proceedings arising therefrom.

2. Notice issued.

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

respondent no.2. Respondent no.2 is present in person through VC. 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 23.04.2016 as per

Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately from 25.12.2016.

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

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, North District, Rohini Courts, Delhi vide

settlement deed dated 27.08.2019 and settled all their disputes amicably.

6. Respondent No.2/complainant is present through video conferencing

and has been identified by SI Deepak of Police Station Bhalaswa Dairy 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. 257/2018 dated 25.05.2018

registered at Police Station Bhalaswa Dairy and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 12, 2021 ms