Pooja & Ors vs State
2011 Latest Caselaw 5082 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+              CRL.M.C.No.3419/2011

%              Judgment delivered on:14th October, 2011

POOJA & ORS                                     ..... Petitioners
                               Through : Mr.Charanjeet, Adv.

                      versus

STATE                                           ..... Respondent
                               Through : Ms.Rajdipa Behura, APP
                               for State with SI Bal Singh, police
                               station Mandawli Fazalpur, Delhi
                               in person.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

     1. Whether the Reporters of local papers
        may be allowed to see the judgment?                   No.
     2. To be referred to Reporter or not?                    No.
     3. Whether the judgment should be reported
        in the Digest?                                        No.


SURESH KAIT, J. (Oral)

1. Learned counsel for the petitioners submits that vide

FIR No.90/2011 dated 08.03.2011 case under Section

498A/406/34 Indian Penal Code, 1860 was registered against

the petitioner Nos. 2 to 6 on the complaint of petitioner No.1

at police station Mandawli Fazalpur, Delhi.

2. Further submits that the matter has been resolved

between the parties. Petitioner No.1 and petitioner No.2 are

living together as husband and wife. In this eventuality,

petitioner No.1 does not wish to continue with present case

FIR against petitioner Nos.2 to 6.

3. Learned APP submits that investigating into the present

matter is pending, therefore, charge-sheet yet to be filed.

4. Petitioner No.1 is present in the Court, who has been

duly identified by SI Bal Singh, police station Mandawali

Fazalpur, Delhi. She submits that she has no grievance

against the petitioner Nos.2 to 6 and she is living happily

with petitioner No.1 and none of the petitioners are now

creating any problem rather keeping her with love and

affection. Therefore, she has no objection if the present FIR

is quashed against her husband and in-laws.

5. In the circumstances, in the interest of justice, in view

of settlement between petitioner No.1 and petitioner No.2,

FIR No.90/2011 under Section 498A/406/34 Indian Penal

Code, 1860 registered against the petitioner Nos. 2 to 6 on

the complaint of petitioner No.1 at police station Mandawli

Fazalpur, Delhi is hereby quashed.

6. Since the petitioner No.1 and petitioner No.2 are

happily living as husband and wife, therefore, while quashing

the FIR, I refrain in imposing any costs upon the petitioners.

7. Accordingly, Criminal M.C.No.3419/2011 is allowed and

disposed of in above terms.

8. Dasti.

SURESH KAIT, J

October 14th 2011 Mk