Sh. Harvinder Pal & Ors. vs State & Ors.
2019 Latest Caselaw 4232 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 11.09.2019
+      CRL.M.C. 4287/2019
       SH. HARVINDER PAL & ORS.                   ..... Petitioners
                       Through Mr. Anuj Kumar, Advocate.
                       versus
       STATE & ORS.                               ..... Respondents
                       Through Mr. M.S. Oberoi, APP with SI Vinay,
                               PS Anand Parbat.
                               Mr. Abhimanyu Sharma, Advocate
                               for R-2 with R-2 in person.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 182/2013 dated 24.09.2013, registered at PS -Anand

Parbat for the offences punishable under Sections 498A/406/34 of the IPC

and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for the

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

4. The petitioners and respondent no.2 got married on 22.06.2008 as per

Hindu rites and rituals.

5. The petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 05.05.2017. They had started living together as husband and wife

happily and settled all their disputes amicably.

6. The respondent No. 2/complainant is present in person with her

counsel and has been identified by SI Vinay of Police Station Anand Parbat

and submits that matter has been settled and she does not wish to prosecute

the matter any further.

7. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

8. For the reasons afore-recorded, the FIR No. 182/2013 dated

24.09.2013 registered at Police Station Anand Parbat instituted for the

offences punishable under Sections 498A/406/34 of the IPC and consequent

proceedings therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 11, 2019 yo