Manish & Ors vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 41577-78/2019

Allowed, subject to all just exceptions.

Applications are disposed of.

CRL.M.C. 6145/2019

Vide the present petition, the petitioners seek quashing of FIR No. 826/2017 dated 20.11.2017 registered at Police Station Sultan Puri and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.

The petitioner no.1 and respondent no.2 got married on 29.05.2015 as per Hindu rites and rituals. One child was born out of the wedlock namely Baby Bhumi (aged about 3 years). Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately since 2016.

The petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi Mediation Centre, Rohini District Courts vide settlement/agreement dated 13.07.2018 and settled all their disputes amicably.

The complainant is present in person with her counsel and has been identified by ASI Parmanand of Police Station Sultan Puri and submits that matter has been settled and both petitioner no.1 and respondent no.2 have been residing together as husband and wife, therefore, she does not wish to prosecute the matter any further.

Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners any further.

For the reasons afore-recorded, the FIR No. 826/2017 dated 20.11.2017 registered at Police Station Sultan Puri and consequent proceedings emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Order dasti.

Pending application stands disposed of.