Manoj Kumar vs Sushila
2011 Latest Caselaw 5817 Del

Citation : 2011 Latest Caselaw 5817 Del
Judgement Date : 29 November, 2011

Delhi High Court

Manoj Kumar vs Sushila on 29 November, 2011

Author: Suresh Kait

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. 3944/2011


%              Judgment delivered on: 29th November, 2011


       MANOJ KUMAR                         ..... Petitioner
                             Through: Dr. Bheem Pratap Singh, Adv.

                    versus

       SUSHILA                     ..... Respondent
                             Through: Mr.Naveen Sharma, APP for State
                             W/ASI Suman, PS-Vivek Vihar.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

CRL. M.A. 18571/2011

Exemption is allowed subject to just exceptions.

Criminal M.A. stands disposed of.

CRL.M.A. 18572/2011

Delay of 7 days condoned.

+      CRL. M.C.3944/2011

1.     Notice issued.

2. Ld. APP accepts notice on behalf of respondent no. 1 / State.

3. Respondent no. 2 is personally present in the Court with W/SI Suman.

4. Ld. Counsel for the petitioner submits that vide FIR no. 264 dated 05.09.2011, case under Section 498A/406 Indian Penal Code, 1860 was registered against the petitioner on the complaint of respondent no. 2 at Police Station Vivek Vihar.

5. He further submits that the matter has been resolved between respondent no. 2 and the petitioner before Mediation Centre at Karkardooma Court on 08.09.2011.

6. He further submits that they have settled all their issues qua the aforesaid FIR and started living together as husband and wife.

7. Respondent no. 2 is personally present in the Court and submits that presently she is staying with her husband happily and she has no grievance left against him since both have resolved their disputes amicably.

8. Ld. Counsel for the petitioner further submits that since they have resolved their issues, the FIR registered against the petitioner may be quashed.

9. Keeping in view the compromise into view and further that the petitioner and respondent no. 2 are staying together as husband and wife, in the interest of justice aforesaid FIR no. 264/11 is quashed.

10. Accordingly Crl.M.C. 3944/2011 stands disposed of as allowed.

11. Dasti.

SURESH KAIT, J

NOVEMBER 29, 2011 jg