Praveen Kumar vs State Of Gnct Of Delhi & Anr

Suresh Kumar Kait, J

Crl. M.A. 9898/2021

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.1449/2021

Vide the present petition, petitioners seek direction for quashing of FIR No.92/2017 dated 04.09.2017 registered at Police Station Chitranjan Park

and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for State and by counsel for respondent no.2/respondent no.2 present in person 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 05.12.2007 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners

and respondent no.2, they started living separately.

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, Saket vide settlement deed dated 26.04.2019 and settled all their disputes amicably.

Complainant/respondent no.2 is present in person through video conferencing and has been identified by SI Sanjiv of Police Station Defence Colony

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.92/2017 dated 04.09.2017 registered at Police Station Chitranjan Park and consequent proceedings

emanating therefrom are quashed.

The petition is, accordingly, allowed and disposed of.