Hardeep Singh Verma & Anr. vs State Of Delhi & Anr.
2018 Latest Caselaw 4348 Del

$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on: 27.07.2018
+      CRL.M.C. 3686/2018
HARDEEP SINGH VERMA & ANR.                              ..... Petitioners
                         versus

STATE OF DELHI & ANR                                  ..... Respondents
Advocates who appeared in this case:
For the Petitioner :     Mr. Sanjeev Gupta, Adv.

For the Respondent:      Mr. Sanjeev Sabharwal, Addl. PP for the State with
                         ASI Balwant
                         R-2 - Suchitra Tomar in person.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                            JUDGMENT

27.07.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioners seek quashing of FIR No. 76 of 2009 under Sections 498A/406/34 of the IPC registered at Police Station CWC Nanak Pura, New Delhi. It is contended that the FIR was lodged consequent to a matrimonial discord.

2. Learned counsels for the parties submit that the parties have settled their disputes and the marriage between the parties has been dissolved by decree of divorce dated 27.04.2012. It is further submitted on behalf of the parties that parties had entered into a

settlement dated 27.04.2018.

3. Respondent no. 2 who is present in court in person and is identified by the Investigating Officer. Respondent no. 2 submits that she has settled the dispute with the petitioners and is agreeable to the settlement and does not wish to press the criminal charges against the petitioners any further.

4. In view of the fact that the disputes between the petitioners and respondent no. 2 emanate out of a matrimonial discord and have been settled, 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 therefrom.

5. In view of the above, the petition is allowed. FIR No. 76 of 2009 under Sections 498A/406/34 of the IPC registered at Police Station CWC Nanak Pura, New Delhi and the consequent proceedings therefrom are, accordingly quashed.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J JULY 27, 2018/'rs'