Naveen Chander vs State (Nct Of Delhi) & Anr.
2015 Latest Caselaw 1285 Del

$~39
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CRL.M.C. 530/2015 & Crl.M.A.2063/2015
       NAVEEN CHANDER                                       ..... Petitioner
                   Through:             Mr. M.S. Jadhav, Advocate with
                                        petitioner in person
                    Versus

       STATE (NCT OF DELHI) & ANR                  .....Respondents
                     Through: Mr. Vinod Diwakar, Additional
                                Public Prosecutor for respondent-
                                State with SI Paramjeet Singh
                                Dr. Sumant Bhardwaj and Ms.
                                Mridula R. Bhardwaj, Advocates
                                for respondent No.2
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

% 11.02.2015

Quashing of FIR No.40/2015 under Section 365 of IPC registered at P.S. Kapashera, Delhi is sought on merits in this petition.

Upon notice, Mr. Vinod Diwakar, learned Additional Public Prosecutor for respondent-State, on instructions from SI Paramjeet Singh, the Investigating Officer of this case, submits that respondent No.2, present in the Court, is the complainant/first-informant of the FIR in question and he wishes to have a brief interaction with his daughter- prosecutrix.

Learned counsel for petitioner submits that prosecutrix, present in the Court, is of major age and she has willingly married with petitioner

CRL M.C. 530/2015 Page 1 against the wishes of her parents and the marriage is an inter-caste one and prosecutrix has an apprehension that her parents would cause harm to her as well as petitioner and so, prosecutrix does not wish to meet her parents.

This is strongly refuted by learned counsel for respondent No.2, who submits that if the parties are sent for mediation, then cordiality can be restored amongst the parties.

In view of the stand taken as aforesaid, petitioner and prosecutrix and respondent No.2 as well as mother of prosecutrix are directed to appear before the Delhi High Court Mediation and Conciliation Centre today i.e. 11th February, 2015 at 03:00 P.M. for a brief interaction so that a possibility of an amicable resolution can be made.

Learned Additional Public Prosecutor for State submits that the aforesaid apprehension of petitioner and prosecutrix is unfounded but to allay any such apprehension, the contact number of the Beat Officer where petitioner and prosecutrix are residing would be provided to them and if any complaint is received, the same would be promptly attended to. Learned counsel for petitioner submits that he would furnish the residential address of petitioner and prosecutrix to the Investigating Officer of this case during the course of the day.

Renotify on 10th March, 2015. The mediation centre be apprised of this order forthwith.

                                                        SUNIL GAUR, J
      FEBRUARY 11, 2015
      s

CRL M.C. 530/2015                                                     Page 2