Rohit & Ors. vs State & Anr.
2020 Latest Caselaw 1369 Del

$~32
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: February 28, 2020
+    W.P.(CRL) 581/2020 and CRL.M.A. 4408/2020

       ROHIT & ORS.                                     ..... Petitioners

                          Through          Ms. Pallavi Sharma Kansal, Mr.
                                           Saurabh Kansal, Ms. Ashu
                                           Chaudhary, Advocates alongwith
                                           petitioners in person

                          versus

       STATE & ANR.                                     ..... Respondents

                          Through          Mr. Amanpreet Singh, Advocate
                                           for Mr. Rahul Mehra, Standing
                                           Counsel for the State with SI Jyoti
                                           Yadav, P.S.: Dwarka (South)

                                           Respondent no.2 in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 0344/2017, under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi is sought on the ground that the matrimonial dispute stands amicably settled between the parties and petitioner No.-1/husband and respondent No.2/wife are living together happily for the last two years.

Petitioner No.1/ husband and respondent No.2/wife are present in Court and they have been duly identified by Investigating Officer of this case.

Respondent No.2, present in 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, 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 No.1/husband, FIR No. 0344/2017, under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi and proceedings emanating therefrom, are hereby quashed qua petitioners.

Petition alongwith pending application is disposed of accordingly.

(BRIJESH SETHI) JUDGE FEBRUARY 28, 2020 savita