Sumit Daga & Ors. vs The State & Anr.
2021 Latest Caselaw 875 Del

$~30
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  Date of decision: March 15, 2021

+      CRL.M.C. 864/2021
       SUMIT DAGA & ORS.                           ..... Petitioners
                    Through:          Mr. S.L.Jain, Advocate

                         Versus

       THE STATE & ANR.                            .... Respondents
                     Through:         Mr. Panna Lal Sharma,
                                      Additional Public Prosecutor
                                      for State with SI Shashi
                                      Respondent No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT(ORAL)

%

1. Vide this petition, petitioners are seeking quashing of FIR

No.14/2017, under Sections 498A/406/34 IPC, registered at police

station Roop Nagar, Delhi and all other proceedings arising

therefrom.

2. Notice issued.

3. Mr. Panna Lal Sharma, 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 between petitioner No.1 and respondent No.2

was solemnized on 28.04.2009 and due to temporal differences, the

marriage could not work and they started living separately since

April, 2014. 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 in terms of Settlement-

Agreement of 14.01.2021 and are living peacefully together.

7. Learned counsel for the petitioners submits that both the sides

have agreed to abide by the terms of Settlement-Agreement of

14.01.2021.

8. 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.

9. 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.

10. For the reasons afore noted, FIR No.14/2017, under Sections

498A/406/34 IPC, registered at police station Roop Nagar, Delhi

and consequent proceedings emanating therefrom are quashed.

11. The petition is accordingly allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE March 15, 2021 r