Sh. Loveleen vs State Of Delhi & Anr.
2018 Latest Caselaw 5961 Del

$~56

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 01.10.2018

+      CRL.M.C. 5011/2018
SH. LOVELEEN                                            ..... Petitioner
                           versus

STATE OF DELHI & ANR.                                   ..... Respondents

Advocates who appeared in this case:

For the Petitioner :       Mr. Virender Tyagi, Adv. with petitioner in person.

For the Respondents:       Mr. Sanjeev Sabharwal, Addl. PP for the State with
                           IO
                           Mr. Harish Kumar, Adv. for R-2 with R-2 in person.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

01.10.2018

SANJEEV SACHDEVA, J. (ORAL)

Crl. M.A. 33319/2018 (Exemption) Allowed, subject to all just exceptions.

CRL.M.C. 5011/2018

1. The petitioner seeks quashing of FIR No. 1688 of 2014 under

Sections 324/506 of the IPC registered at Police Station Narela, Delhi, based on a settlement.

2. Respondent no. 2 is wife of the petitioner. Subject FIR was registered consequent to a quarrel that took place between the husband and wife.

3. Learned counsel for the parties submit that the parties have settled their disputes with the intervention of family members and elders of both the families. Settlement Deed dated 12.12.2016 has also been entered between the parties. Parties are living together as husband- wife. Both the parties have assured that they have restored cordial relationship and shall not quarrel with each other in future.

4. Respondent 2 is present in court in person, represented by her counsel and is identified by the Investigating Officer. She submits that she has settled the disputes with the petitioner and is agreeable to the settlement and does not wish to press the criminal charges against the petitioner any further.

5. In view of the fact that the disputes between the petitioner and respondent no. 2 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.

6. In view of the above, the petition is allowed. FIR No. 1688 of 2014 under Sections 324/506 of the IPC registered at Police Station Narela, Delhi and the consequent proceedings emanating therefrom are accordingly quashed.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J OCTOBER 01, 2018 'rs'