Sumit Singh vs The State ( Govt Of Of Delhi)
2021 Latest Caselaw 960 Del

$~36
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of decision: March 22, 2021

+      CRL.M.C. 956/2021

       SUMIT SINGH & ORS.                          ..... Petitioners
                     Through:         Mr. Vipin Kumar, Advocate
                                      with petitioner in person

                          Versus

       THE STATE ( GOVT OF DELHI) & ANR. ..... Respondents
                     Through: Mr. G.M.Farooqui,
                              Additional Public Prosecutor
                              for respondent No.1/State
                              with SI Harinder Singh
                              Mr. Deepak Kumar,
                              Advocate with respondent
                              No.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

%

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

No.446/2016, under Sections 498A/406/34 IPC & Section 4 of

Dowry Prohibition Act, registered at police station Aman Vihar,

Delhi and all other proceedings arising therefrom.

2. Notice issued.

3. Mr. G.M.Farooqui, 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 No.1/husband and respondent

No.2/wife was solemnized on 01.07.2014 due to temporal

differences, they started living separately since 28.08.2019. 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 vide Settlement

Agreement dated 29.06.2019 reached through Delhi Mediation

Centre, Rohini District Courts, Delhi and they are happily and

peacefully living together for last 1½ years.

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

grievance against the petitioner 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.446/2016, under Sections

498A/406/34 IPC & Section 4 of Dowry Prohibition Act, registered

at police station Aman Vihar, Delhi and consequent proceedings

emanating therefrom are hereby quashed.

10. The petition is accordingly allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 22, 2021 r