Nishat Sageer & Ors vs State Of Nct
2020 Latest Caselaw 1166 Del

$~33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of decision: February 19, 2020
+      W.P.(CRL) 511/2020 & Crl.M.A. 3824/2020
       NISHAT SAGEER & ORS.                            ..... Petitioner
                    Through:          Mr. Deepak Khosla, Advocate

                          Versus

       STATE OF NCT                                     ..... Respondent
                          Through:    Ms. Nandita Rao, Additional
                                      Standing Counsel with SI Gaurav
                                      Chaudhary

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 383/2017, under Sections 498A/406/34 IPC, registered at police station Jamia Nagar, Delhi is sought on the ground that the matrimonial dispute stands amicably settled between the parties and petitioner No.1/-wife and petitioner No.2/husband are living together happily for last six months.

Upon notice, learned Additional Public Prosecutor for State points out that the complainant of FIR in question has been impleaded as petitioner whereas she has to be impleaded as second respondent in this petition.

Learned counsel for petitioners has placed before this Court

Amended Memo of Parties impleading complainant of FIR in question as respondent No.2, which is taken on record.

Complainant of the FIR in question, is present in the Court and she submits that the dispute with the petitioners has been amicably resolved and she is happily and peacefully living with her husband and to restore cordiality between the parties, the FIR in question and proceedings emanating therefrom be quashed.

Learned Additional Public Prosecutor for State submits that parties are present in the Court and they have been duly identified by Investigating Officer of this case.

In view of the fact that complainant of FIR in question is happily living with petitioner/husband, FIR No. 383/2017, under Sections 498A/406/34 IPC, registered at police station Jamia Nagar, Delhi and proceedings emanating therefrom, are hereby quashed qua petitioners.

The petition alongwith pending application is disposed of accordingly.

(BRIJESH SETHI) JUDGE FEBRUARY 19, 2020 r