Full Judgment Text
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IN THE HIGH COURT OF DELHI AT NEW DELHI
*
Date of decision: 09.03.2021
+ CRL.M.C. 798/2021
ASHISH BANSAL & ORS. ..... Petitioners
Through Mr.Anuj Kishore Saxena, Adv. with
petitioners in person through VC.
versus
GOVT OF NCT OF DELHI & ANR. ..... Respondents
Through Mr.Amit Chadha, APP for State.
SI Ved Prakash PS Sarita Vihar.
Mr.Shalabh Gupta, Adv. for R-2 with
R-2 in person through VC.
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.
Crl. M.A. 3962/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C.798/2021
3. 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.
CRL.M.C.798/2021 Page 1 of 3
4. Notice issued.
5. 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.
6. 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.
7. 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 .
8. 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.
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.
CRL.M.C.798/2021 Page 2 of 3
10. 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.
11. The petition is, accordingly, allowed and disposed of.
12. The order be uploaded on the website of this Court forthwith.
(SURESH KUMAR KAIT)
JUDGE
MARCH 09, 2021
ab
CRL.M.C.798/2021 Page 3 of 3