Rudal Mahto & Ors vs The State ( Govt Of Nct Of Delhi) & ...
2016 Latest Caselaw 2927 Del

Citation : 2016 Latest Caselaw 2927 Del
Judgement Date : 22 April, 2016

Delhi High Court

Rudal Mahto & Ors vs The State ( Govt Of Nct Of Delhi) & ... on 22 April, 2016

#51

         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                 Date of decision: 22.04.2016

W.P.(CRL) 1212/2016
RUDAL MAHTO & ORS                                           ..... Petitioners
                           Through:     Mr. Gagan Chawla, Advocate

                           versus

THE STATE ( GOVT OF NCT OF DELHI) & ANR ..... Respondents

Through: Ms. Kamna Vohra, ASC (Criminal) with SI Hansraj Swami, PS- Dwarka-

North for R-1 Mr. Amit Kumar, Advocate for R-2 CORAM:

HON'BLE MR JUSTICE SIDDHARTH MRIDUL

SIDDHARTH MRIDUL, J (ORAL)

CRL.M.A.6339/2016 (Exemption)

Exemption granted subject to all just exceptions. The application is disposed of accordingly. W.P.(CRL) 1212/2016

1. The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking quashing of FIR No.84/2013, under Sections 498A/406 IPC,

registered at Police Station- Dwarka-North and the proceedings arising therefrom.

2. It is nothing but good news as appositely stated by Ms. Kamna Vohra, learned Additional Standing Counsel (Criminal) appearing on behalf of the police. It is further stated that the petitioner-husband as well as the complainant-wife on account of whose matrimonial discord the subject FIR came to be registered, have reconciled their differences and have been living together happily, once again since 02.04.2014.

3. It would only be fair and appropriate to enable the couple to renew their vows and attempt to live happily ever after. I am also informed at the Bar that all the complaints instituted by Shobha, respondent No.2-wife against all the petitioners, have since been withdrawn unconditionally.

4. Consequently, while wishing the reunited couple a long and happy life, it would be just expedient and necessary to remove the only road-block that may become an obstacle in their path of happiness.

5. Resultantly, FIR No.84/2013, under Sections 498A/406 IPC, registered at Police Station- Dwarka-North and the proceedings arising therefrom are hereby set aside and quashed qua the petitioner.

6. The writ petition is allowed and disposed of.

SIDDHARTH MRIDUL, J APRIL 22, 2016 dn