Sakal Sharma & Ors. vs The State ( Govt. Of Nct Of Delhi) & ...
2018 Latest Caselaw 4170 Del

$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Judgment delivered on: 20.07.2018

+      CRL.M.C. 3585/2018
SAKAL SHARMA & ORS                                      ..... Petitioners

                           versus

THE STATE ( GOVT OF NCT OF DELHI) & ANR..... Respondents
Advocates who appeared in this case:
For the Petitioners :      Mr.Rishabh Jain with Mr. Alok Kumar Singh,
                           Advs. along with petitioners in person

For the Respondent:        Mr. P.L. Sharma, Addl. PP for the State with SI
                           Azad Singh, P.S. Ranhola
                           Mr. Vineet Mittal, Adv. for R-2 along with
                           respondent No.2 in person

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

20.07.2018

SANJEEV SACHDEVA, J. (ORAL) Crl. M.A. 28167/2018(Exemption) Exemption is allowed subject to all just exceptions. CRL.M.C. 3585/2018

1. The petitioners seek quashing of FIR No.692 of 2014 under Sections 498A/406/34 of the IPC at Police Station Ranhola, New Delhi, based on a settlement.

2. Subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No.2. is the father-in-law of the respondent No.2. Petitioner No.3 is the mother-in-law of the respondent No.2. Petitioner Nos.4, 5 and 6 are the sisters-in-law of the respondent No.2

3. Petitioner No.1 and respondent No.2 who appears in person submit that they have settled their disputes and they have started living together amicably as husband and wife since 01.10.2014. Two children have also been born out of the wedlock.

4. Respondent No.2 further submits that she has settled all her disputes with her husband and his family and does not wish to prosecute the complaint either against her husband or against her father-in-law, mother-in-law and sisters-in-law who are petitioner Nos.3 to 6. She submits that in view of the fact that she has settled with her husband and wants to restore the family ties, she submits that the FIR be quashed against the petitioners.

5. In view of the fact that the disputes between the petitioner No.1 and respondent No.2 have been settled and they have started living together, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings emanating

there from.

6. In view of the above, the petition is allowed. FIR No. 692 of 2014 under Sections 498A/406/34 of the IPC, Police Station: Ranhola, New Delhi and the consequent proceedings there from are, accordingly quashed.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J JULY 20, 2018 ns