Lallan Jha & Ors vs State & Anr
2016 Latest Caselaw 2198 Del

#31
         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 18.03.2016

W.P.(CRL) 867/2016
LALLAN JHA & ORS                               ..... Petitioners
                           Through:     Ms. Chandrani Prasad, Advocate

                           versus

STATE & ANR                                   ..... Respondents

Through: Ms. Kamna Vohra, ASC (Criminal) with SI S.P. Singh, PS- Sangam Vihar for R-1 Mr. Virender Tarun, Advocate for R-2

CORAM:

HON'BLE MR JUSTICE SIDDHARTH MRIDUL

SIDDHARTH MRIDUL, J (ORAL)

CRL.M.A.4754/2016 (Exemption)

Exemption granted subject to all just exceptions.

The application is disposed of accordingly.

W.P.(CRL) 867/2016

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 seeking

quashing of FIR No.80/2015, under Section 498A/406/34 IPC, registered at

Police Station- Sangam Vihar 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 07.08.2015.

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 the petition under the provisions of Protection of Women from

Domestic Violence Act, 2005 which was instituted by the respondent

No.2/wife has since been withdrawn unconditionally.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, 80/2015, under Section 498A/406/34 IPC, registered at

Police Station- Sangam Vihar and the proceedings arising therefrom are

hereby set aside and quashed qua the petitioner.

6. The writ petition is allowed and disposed of accordingly.

SIDDHARTH MRIDUL, J MARCH 18, 2016 dn