Shri Chhote Lal @ Chota Lal & Ors. vs The State & Anr.
2010 Latest Caselaw 4080 Del

              *        IN THE HIGH COURT OF DELHI AT NEW DELHI


                                Date of Order: 1st September , 2010

                                 + Crl. Misc (M) No.2834/2010
%                                                                                    01.09.2010
        Shri Chhote Lal @ Chota Lal & Others                                ...Petitioners

        Versus

        The State & Anr.                                                    ...Respondents

Counsels:

Mr. Ashok Kumar Tiwari for petitioners Mr. Sunil Sharma, APP for State/ respondent.

JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORAL

1. This petition under Section 482 Cr.P.C has been preferred by the petitioners for quashing the FIR No.627 of 2007 under Sections 498-A/406/34 IPC registered at Police Station Mandawali, Delhi on the ground that the parties, after registration of present FIR, have compromised the matter and the complainant and the accused/petitioner husband after amicably settling all their disputes started living together.

2. Keeping in view the fact that the parties have settled all their disputes inter se and husband and wife both are living together, the present petition is allowed and FIR No.627 of 2007 under Sections 498-A/406/34 IPC registered at Police Station Mandawali, Delhi and the proceedings emanating therefrom qua the petitioners are hereby quashed.

3. The petition stands allowed.

September 01, 2010                                        SHIV NARAYAN DHINGRA, J
rd


Crl.M© No.2834.10      Chhote Lal @ Chota Lal & others v The State & Anr.                 Page 1 Of 1