Ashish Bansal & Ors vs Govt Of Nct Of Delhi & Anr

Suresh Kumar Kait, J

CRL. M.A. 3962/2021

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.798/2021

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.

Notice issued.

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.

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.

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 .

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.

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.

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.

The petition is, accordingly, allowed and disposed of.

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