Joginder Singh & Ors. vs State & Ors.
2011 Latest Caselaw 5268 Del

$~10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.M.C. 2378/2011

%             Judgment delivered on: 31st October, 2011

       JOGINDER SINGH & ORS.                        ..... Petitioner

                            Through : Mr. Rajpal Singh, Adv.

                      versus

       STATE & ORS.                     ..... Respondent
                            Through : Ms. Rajdipa Behura, APP
                            along with W/ASI Sumedha.


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 This is a petition for quashing of the FIR bearing

No.156/2009 registered under Section 498A/406/34 Indian

Penal Code, 1860 at Police Station CAW Cell, Nankpura, New

Delhi.

2 Learned counsel for petitioners submit that respondent

No.2 Ms.Inderpreet Kaur @ Goldy who is the complainant in

present case and respondent No.3 Sh.Gurpreet Singh

(husband of respondent No.2) are living together at Shalimar

Garden, Sahibabad, Ghaziabad, UP. Therefore, they are

happily living their married life and have settled their

disputes qua the aforesaid FIR.

3 Further submits that vide settlement dated 04.10.2010

arrived at between the parties at Mediation Centre, District

Courts, Rohini, the matter has been settled.

4 Respondent No. 2/complainant is personally present in

the court today. She has been duly identified by W/ASI

Sumedha, P.S. Nanka Pura, Delhi. She submits that she has

resolved all the issues qua the aforesaid FIR with the

petitioners. She states that she is living happily with her

husband/respondent No. 1 and has no objection if the

present FIR is quashed.

5 Keeping in view the settlement dated 04.10.2010 and

the statement of respondent No.2/complainant, in the

interest of justice, the FIR No. 156/2009, under Sections 498

A/406/34 Indian Penal Code, 1860, PS CAW Cell, Nanakpura,

New Delhi and all the proceedings emanating therefrom is

quashed.

6 Criminal M.C. 2378/2011 is allowed in the above terms.

7 No order as to costs, keeping the financial position of

the petitioners in view.

                                SURESH     KAIT,J

OCTOBER       31, 2011
j