Ravi Sharma vs State & Anr
2018 Latest Caselaw 4394 Del

$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 30.07.2018

+      CRL.M.C. 3756/2018 & Crl. M.A. 28820/2018
RAVI SHARMA                                            ..... Petitioner
                           versus

STATE & ANR                                            ..... Respondents
Advocates who appeared in this case:

For the Petitioner :       Mr. P.N. Sharma & Mr. Tanuj Sharma, Advocate .

For the Respondent:        Mr. Raghuvinder Verma, Addl. PP for
                           the State with SI Ramesh Kumar

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

30.07.2018 SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks quashing of FIR No. 496 of 2016 under Sections 506/509/498A/323/34 of the IPC read with Section 4 of Dowry Prohibition Act Police Station Sultan Puri, New Delhi, based on a settlement. 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 reconciled their differences. Petitioner no. 1 and

respondent no. 2/complainant have started residing together amicably.

3. Respondent no. 2 who is present in court in person and is identified by the Investigating Officer. She confirms that she is living together with the petitioner happily and has no complaint against the petitioner. Respondent no. 2 further 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 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 therefrom.

5. In view of the above, the petition is allowed. FIR No. 496 of 2016 under Sections 506/509/498A/323/34 of the IPC read with Section 4 of Dowry Prohibition Act Police Station Sultan Puri, New Delhi and the consequent proceedings emanating there from are, accordingly quashed.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J JULY 30, 2018 'rs'