Satpal @ Monu & Ors vs State ( Nct Of Delhi) & Anr
2016 Latest Caselaw 3945 Del

#14

         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                 Date of decision: 24.05.2016

        W.P.(CRL) 1637/2016

        SATPAL @ MONU & ORS                                    ..... Petitioners

                           Through :    Counsel (attendance slip not given)

                           versus

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

                           Through :    Mr. Rahul Mehra, Standing Counsel
                                        (Crl.), GNCTD with Mr. Jamal Akhar,
                                        Mr. Shekhar Budakoti and Mr. Tushar
                                        Sannu, Advs. along with WSI Parmila
                                        in person.
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL


SIDDHARTH MRIDUL, J (ORAL)

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.431/2015 under sections 498A/406/506 IPC registered

at Police Station- Baba Hari Dass Nagar and the proceedings arising

therefrom.




W.P.(CRL.) 1637/2016                                                     Page 1 of 2
 2.      It is nothing but good news as appositely stated by Mr. Rahul Mehra,

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 2nd November, 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 seeking maintenance under section 125 Cr.P.C.

instituted by the wife has since been withdrawn unconditionally.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, FIR No.431/2015 under sections 498A/406/506 IPC

registered at Police Station- Baba Hari Dass Nagar and the proceedings

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

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



                                                SIDDHARTH MRIDUL, J.

MAY 24, 2016/dk