Sh. Shubham Bhatt & Ors vs State & Anr.
2019 Latest Caselaw 4541 Del

$~66
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 23rd September, 2019

+      CRL.M.C. 4809/2019

       SH. SHUBHAM BHATT & ORS                             .....Petitioners
                          Through:       Ms. Vaghisha Kochar, Advocate

                          versus

       STATE & ANR.                                        .....Respondents
                          Through:       Mr. Izhar Ahmad, APP for State with
                                         SI Sumit Kumar, PS Ranjit Nagar

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          JUDGMENT

(ORAL)

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

quashing FIR No. 332 dated 26th July, 2016, registered at PS Ranjit Nagar

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

consequent proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent no. 2

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

4. The petitioner and respondent no. 2 got married on 20th April, 2012 as

per Hindu rites and rituals.

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

their well wishers and relatives entered into an amicable settlement by

mutual consent. 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 in the Court

and has been identified by SI Sumit Kumar of Police Station Ranjit Nagar

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. 332 dated 26th July, 2016,

registered at PS Ranjit Nagar instituted for the offences punishable under

Sections 498A/406/34 of the IPC and consequent proceedings emanating

therefrom are quashed.

9. Accordingly, the petition is allowed and disposed of.

10. Order dasti under the signatures of the Court Master.

(SURESH KUMAR KAIT) JUDGE SEPTEMEBR 23, 2019 v