Gulshan Joon & Ors vs The State (Nct Of Delhi) & Anr
2016 Latest Caselaw 2200 Del

#40
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 18th MARCH, 2016

+        W.P.(CRL) 883/2016 and Crl. MA No. 4809/2016 (Exemption)

         GULSHAN JOON & ORS                               ..... Petitioners
                      Through            Mr. Pradeep Ahlawat, Advocate along
                                         with petitioners

                                versus

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

Through Mr. Ashish Aggarwal, Addl. Standing Counsel (Crl.) SI Deepak, PS SP Badli Mr. Avinash Yadav, Adv. for Resp.

no. 2/complainant along with Resp. no. 2/complainant CORAM:

HON'BLE MR JUSTICE SIDDHARTH MRIDUL

SIDDHARTH MRIDUL, J (ORAL)

CRL.M.A. No. 4809/2016 (Exemption)

1. Exemptions allowed subject to all just exceptions.

2. The application stands disposed of.

W.P. (CRL.) 883/2016

1. The present is a writ 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. 964/2015 under Sections 406/498A/34 IPC registered at

Police Station- Samaipur Badli, Delhi and the proceedings arising therefrom.

2. Ms. Pinki Rana, respondent no. 2/complainant (wife) in the subject

FIR, who is present in person in Court today and has been identified by the

Investigating Officer in the subject FIR namely, SI Deepak, Police Station-

Samaipur Badli, Delhi, states that she has settled all her outstanding

matrimonial disputes with her husband- Gulshan Joon as well as the other

petitioners, who are her in-laws. She further states that she has been living

with her husband happily since 8th September, 2015, after the subject FIR

came to be registered and in view of the same, she is no longer keen to

proceed with the subject FIR and the proceedings emanating therefrom.

3. Notice.

4. Mr. Ashish Aggarwal, learned Additional Standing Counsel (Crl.)

appearing on behalf of the official respondent accepts notice and fairly does

not oppose the petition in view of the facts and circumstances afore-stated.

5. It would only be fair and appropriate to enable the couple to renew

their vows and live happily ever after.

6. 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. In view of the foregoing, I

see no impediment in allowing the present writ petition.

7. Resultantly, the FIR No. 964/2015 under Sections 406/498A/34 IPC

registered at Police Station- Samaipur Badli, Delhi and the proceedings

arising therefrom are hereby set aside and quashed qua the petitioners.

8. With the above directions, the writ petition is allowed and disposed of

accordingly.

SIDDHARTH MRIDUL, J MARCH 18, 2016 sd