Om Prakash & Ors vs State (Nct Of Delhi) & Anr
2018 Latest Caselaw 164 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                          DECIDED ON : JANUARY 08, 2018

+      W.P.(CRL) 50/2018

       OM PRAKASH & ORS                                    ..... Petitioners

              Through :   Mr.Kuldeep Yadav with Mr.Rahul Gupta,
                          Advocates along with petitioners present in
                          person.

                          versus

       STATE (NCT OF DELHI) & ANR            ..... Respondents
           Through : Mr.Mohit Sharma proxy counsel for
                     Mr.Rajesh Mahajan, ASC.
                     Complainant/R-2 present in person along with
                     her mother.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

CRL.M.A.No.312/2018 (Exemption)

1. Exemption allowed subject to all just exceptions.

2. The application stands disposed of.

W.P.(CRL) 50/2018

1. Present petition has been filed under Article 226 of the Constitution of India r/w under Section 482 Cr.P.C. for quashing of FIR No.232/2006 under Sections 498A/406/34 IPC registered at Police

Station Mayur Vihar, Delhi. It is stated that the matter has been settled amicably with the complainant / respondent No.2 before the Mediation Centre, Karkardooma Courts, Delhi vide settlement agreement dated 23.01.2013.

2. Complainant / respondent No.2 is present along with her mother and has been identified by proxy counsel for ASC. I have enquired from the complainant if she has settled the dispute with the petitioners amicably without any fear or pressure. She has informed that all the disputes between the parties have been resolved amicably with her free consent and she has no objection to the quashing of the FIR in question. Marriage has been dissolved by mutual consent.

3. The petition is supported by affidavits of the parties. Copy of settlement agreement dated 23.01.2013 has been placed on record. Since the dispute between the parties has been settled, no useful purpose will be served to continue with the proceedings. In the interest of justice and to enable the parties to settle in life after divorce, FIR No.232/2006 under Sections 498A/406/34 IPC registered at Police Station Mayur Vihar, Delhi and all the proceedings arising therefrom are quashed.

4. The petition stands disposed of accordingly.

S.P.GARG (JUDGE) JANUARY 08, 2018/sa