Aman Verma & Ors. vs State & Anr.
2019 Latest Caselaw 6470 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of decision: December 11, 2019

+     W.P.(CRL) 3466/2019 & Crl.M.A. 42477/2019
      AMAN VERMA & ORS.                                 ..... Petitioners
                  Through:             Mr. Ankit Tandon & Mr. Sherish
                                       Tandon, Advocates

                          Versus

      STATE & ANR.                                 ..... Respondents
                          Through:     Ms. Shivani Sharma, Advocate for
                                       Ms.Richa Kapoor, Additional
                                       Standing Counsel for
                                       respondent/State
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 177/2019, under Sections 354/323/34 IPC, registered at police station Adarsh Nagar, Delhi is sought on the ground that the matrimonial dispute stands amicably resolved between the parties and petitioner No.1/husband and respondent No.2/wife are living happily together for last three months.

Notice.

Ms. Shivani Sharma, Advocate for Ms.Richa Kapoor, Additional Standing Counsel for respondent No.1/State, accepts notice and submits that petitioners as well as respondent No.2/complainant are present in the

Court and they have been duly identified by Investigating Officer of this case.

Respondent No.2, present in the Court, submits that the dispute with petitioners has been amicably resolved and she is happily and peacefully living with petitioner No.1/husband and therefore, to restore cordiality between the parties, the FIR in question and proceedings emanating therefrom be quashed.

In view of the fact that respondent No.2, who is the complainant of FIR in question, is happily living with petitioner/husband, FIR No. 177/2019, under Sections 354/323/34 IPC, registered at police station Adarsh Nagar, Delhi and proceedings emanating therefrom, are hereby quashed qua petitioners.

This petition and application stand disposed of accordingly.

Dasti.

(BRIJESH SETHI) JUDGE DECEMBER 11, 2019 r