Shri Sunil Maurya & Others vs State (Govt. Of Nct Of Delhi) & ...
2008 Latest Caselaw 1479 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+          CRL.M.C.No.2835/2008 & Crl.M.A.No.10368/2008

%                      Date of Decision: 28.08.2008

Shri Sunil Maurya & Others                        .... Petitioner
              Through Mr.Brijesh Singhal along with petitioner Nos.1
                       and 3 in person.

                                 Versus

State (Govt. of NCT of Delhi) & Another              .... Respondents
                Through Mr.R.N. Vats, APP for the State.
                          Mr.Sikander Arora, Advocate for respondent
                          No.2 along with Respondent No.2 in person.

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.

*

Petitioner Nos.1 and 3 and respondent No.2 are present along

with their counsel and contend that the disputes between the parties

have been resolved amicably and the petitioner No.1 and respondent

No.2, husband and wife, have started living together since April 2008.

In the circumstances, it is contended that no useful purpose shall be

served in continuing the proceedings pursuant to FIR No.217/2006

dated 23.06.2007 under Sections 498A/406/354/34 of Indian Penal

Code registered at Police Station Lodi Colony against the petitioners. It

is also contended that continuation of the proceedings shall not be

conducive to the matrimonial life of the petitioner No.1 and respondent

No.2.

Let the statement of respondent No.2 be recorded.

Statement of respondent No.2 has been recorded who has been

identified by her counsel. The respondent No.2 has deposed that she

has settled all her disputes with petitioners and she is living with

petitioner No.1 since April 2008.

Apparently, the petitioner No.1 and respondent No.2 have

resolved their disputes and have started living together as husband and

wife. In the facts and circumstances, it is apparent that no useful

purpose shall be served in continuing the proceedings pursuant to FIR

No.217/2006 dated 23.06.2007 under Sections 498A/406/354/34 of

Indian Penal Code registered at Police Station Lodi Colony against the

petitioners. It shall also be in the interest of justice and for the future

matrimonial life of the petitioner No.1 and respondent No.2 that the

said FIR and all the proceedings emanating therefrom are quashed.

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

quashing of the said FIR.

In the totality of facts and circumstances, FIR No.217/2006 dated

23.06.2007 under Sections 498A/406/354/34 of Indian Penal Code

registered at Police Station Lodi Colony and all the proceedings

emanating therefrom against the petitioners are quashed.

The petition and the application are disposed of.

Dasti.

August 28, 2008                                    ANIL KUMAR, J.
'Dev'