Citation : 2011 Latest Caselaw 6196 Del
Judgement Date : 16 December, 2011
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4224/2011
% Judgment delivered on: 16th December, 2011
SHISHIR KANT SATYARTHI ..... Petitioner
Through : Mr. K.S. Negi, Adv.
versus
STATE NCT OF DELHI & ANR. ..... Respondent
Through : Mr. Navin Sharma, APP.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT
SURESH KAIT, J. (Oral)
CRL. M.C. 19499/2011
Allowed subject to all just exceptions.
CRL. M.C. 4224/2011 1 Notice issued. 2 Learned APP accepts notice on behalf of State. 3 Learned counsel for the petitioners submits that vide FIR No.
952 dated 1.12.2007, a case under Sections 406/498 A/34 Indian Penal
Code, 1860 was registered against the petitioners on the complainant of respondent No. 2 at P.S. Dabri.
2 Thereafter, vide settlement dated 1.9.2011, the case has been compromised between the parties and all the cases pending against the petitioners have been withdrawn by respondent No. 2. 3 Respondent No. 2 is personally present in the court today. For her due identification, she has produced the original Identity Card, issued by Election Commission of India vide Registration No. RB10487793. The same has been returned to respondent No. 2 after perusal.
4 Respondent No. 2 submits that she is staying happily with her husband/Petitioner No. 1 since April, 2011 and she has no grievances/complaints against the petitioners. She further submits that she has no objection if the FIR is quashed as she is no more interested in pursing the case.
5 Keeping in view the settlement between the parties and the statement made by respondent No. 2 and in the interest of justice, I quash the FIR No. 952/2007 registered at P.S. Dabri and all the proceedings emanating therefrom.
6 Criminal M.C. 4224/2011 is allowed.
7 Dasti.
SURESH KAIT, J
DECEMBER 16, 2011/j
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