Sanjeev Kumar vs State & Anr.
2019 Latest Caselaw 5777 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: November 19, 2019

+     W.P.(CRL) 3229/2019 & Crl.M.A. 40566/2019
      SANJEEV KUMAR                                      ..... Petitioner
                  Through:           Mr. Sunil Kumar, Advocate with
                                     petitioner in person

                        Versus

      STATE & ANR.                                  ..... Respondents
                        Through:     Mr. Sanjay Lao, Additional Public
                                     Prosecutor for State with SI Dheer
                                     Singh
                                     Respondent No.2 in person
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                        JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 443/2018, under Sections 354/451/323 IPC, registered at police station Farsh Bazar, New Delhi is sought on the ground that the matrimonial dispute stands amicably resolved between the parties and petitioner/husband and respondent No.2/wife are living happily together.

Notice.

Learned Additional Public Prosecutor for State submits that petitioner/husband and respondent No.2/wife 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 petitioner has been amicably resolved and she is happily and peacefully living with petitioner/husband and therefore, 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. 443/2018, under Sections 354/451/323 IPC, registered at police station Farsh Bazar, New Delhi and proceedings emanating therefrom, are hereby quashed.

This petition and application stand disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 19, 2019 r