Deepak Yadav & Ors. vs State Nct Of Delhi & Anr.
2021 Latest Caselaw 1032 Del

$~27
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  Date of decision: March 25, 2021

+      CRL.M.C. 1012/2021 & Crl.M.A. 5144/2021

       DEEPAK YADAV & ORS.                       ..... Petitioners
                   Through:          Mr. Nairit Bansal &
                                     Mr. Uday Chauhan,
                                     Advocates

                         Versus

       STATE NCT OF DELHI & ANR.       ..... Respondents
                     Through: Mr.Izhar Ahmed, Additional
                              Public Prosecutor for
                              respondent No.1State with SI
                              Kalam Singh
                              Respondent No.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

%

1. Vide present petition, quashing of FIR No.567/2019, under

Sections 498A/406/34 IPC, registered at police station Sagarpur,

Delhi and all other proceedings arising there-from is sought by

petitioners

2. Notice issued.

3. Mr. Izhar Ahmed, learned Additional Public Prosecutor for

State accepts notice and submits that respondent No.2 is present in

the Court and she has been identified as the complainant of FIR in

question by the Investigating Officer of this case, who is also

present in the Court.

4. With the consent of the parties, the present petition is taken

up for final hearing and disposal.

5. The marriage of petitioner- husband and respondent No.2-

wife was solemnized on 10.06.2017 and due to temporal

differences, they started living separately since 16.11.2018. The

dispute between the parties culminated into the FIR in question.

6. The present petition has been filed on the ground that the

parties have amicably settled their dispute and they are happily and

peacefully living together for last one year.

7. Respondent No.2, present in the Court, submits that she has

no grievance against the petitioners and to enable her to restore

cordial relations with her husband and in-laws, proceedings arising

out of FIR in question be brought to an end.

8. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in

question, as no useful purpose would be served in continuing with

the proceedings arising out of the present FIR.

9. For the reasons afore noted, FIR No.567/2019, under Sections

498A/406/34 IPC, registered at police station Sagarpur, Delhi and

consequent proceedings emanating therefrom are hereby quashed.

10. The petition and pending application are accordingly allowed

and disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 25, 2021 r