Shri Khaleel Ahmad & Others vs The State (Nct Of Delhi) & Anothers
2008 Latest Caselaw 1312 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          CRL.M.C. No.1239/2007

%                       Date of Decision: 11.08.2008

Shri Khaleel Ahmad & Others                     .... Petitioners
                    Through Mr.Praveen Chawla and Mr.Badri Dass,
                            Advocates

                                   Versus

The State (NCT of Delhi) & Anothers                   .... Respondents
                     Through Mr.R.N. Vats, APP for the State along
                                with respondent No.2.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                       YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                         NO
3.   Whether the judgment should be reported in                     NO
     the Digest?


ANIL KUMAR, J.

*

Learned counsel for the petitioners, petitioner No.1, and

respondent No.2 are present and state that parties have since started

living together and they have been able to resolve their disputes.

Learned counsel for the petitioners says that no useful purpose shall be

served in continuing with the proceedings pursuant to FIR

No.650/2005 under Sections 498A/406/34 of Indian Penal Code and

Section 3/4 of Dowry Prohibition Act registered at Police Station Nand

Nagari, and it shall be conducive for future peace between the parties.

Let the statement of respondent No.2, Smt.Ruksar, be recorded

who is identified by the counsel for the petitioners.

Statement of respondent No.2 has been recorded. Respondent

No.2 states that she has started living with petitioner No.1. In order to

have future peace and a normal matrimonial life and in the interest of

welfare of girl child from this wedlock, the respondent No.2 does not

wish to continue with the proceeding pursuant to the above-said FIR

against the petitioners. It is apparent that no useful purpose shall be

served in continuing the proceedings pursuant to said FIR, rather

continuing of these proceedings may be detrimental to the married life

of the petitioner No.1 and respondent No.2. It shall also be in the

interest of justice to quash the FIR No.650/2005 under Sections

498A/406/34 of Indian Penal Code and Section 3/4 of Dowry

Prohibition Act registered at Police Station Nand Nagari and all the

proceedings emanating therefrom against the petitioners. Learned

Additional Public Prosecutor, Mr.Vats, also has no objection to

quashing of the FIR against the petitioner No.1.

In the totality of facts and circumstances, the FIR No.650/2005

under Sections 498A/406/34 of Indian Penal Code and Section 3/4 of

Dowry Prohibition Act registered at Police Station Nand Nagari and all

proceedings emanating therefrom against the petitioners are quashed.

The petition is disposed of. Dasti.

August 11, 2008                                    ANIL KUMAR, J.
'Dev'