Tushar Grover vs The State And Another
2021 Latest Caselaw 1589 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          Date of decision: 31.05.2021
+     CRL.M.C. 1033/2021 & CRL.M.A. 5255/2021
      TUSHAR GROVER                                  ...... Petitioner
                  Through:          Mr. Ravi Bhardwaj, Advocate

                          Versus

      THE STATE & ANOTHER                            ...... Respondents
                    Through:        Mr. Panna Lal Sharma, Additional
                                    Public Prosecutor for respondent
                                    No.1/State with SI Amar Chand
                                    Respondent No.2 in person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                     J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

1. Quashing of FIR No. 96/2020, under Section 324 IPC, registered at

police station Shahdara, Delhi is sought on the ground that the

matrimonial dispute between petitioner-husband and respondent No.2-

wife, stands amicably settled in terms of Memorandum of Understanding-

cum-Compromise Deed dated 27.02.2021.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor for

respondent No.1/State accepts notice and he submits that respondent No.2

is present through video conferencing and she has been identified to be

the complainant of FIR question by the Investigating Officer of this case,

who is also present through video conferencing.

4. Learned counsel for petitioner submits that with the intervention of

well-wishers and family members, parties have resolved their dispute in

terms of Memorandum of Understanding-cum-Compromise Deed dated

27.02.2021 and they are happily living together. Further submitted that in

terms of aforesaid Memorandum of Understanding, the complainant-wife

has agreed to withdraw the pending cases against petitioner-husband and

to enable the parties to lead a happy married life, the present petition be

allowed.

5. Respondent No.2, present through video conferencing, affirms the

contents of aforesaid Memorandum of Understanding-cum-Compromise

Deed dated 27.02.2021 as well as her affidavit dated 27.02.2021 filed in

support of this petition. She submits that the dispute with petitioner has

been amicably resolved and she is happily and peacefully living with

petitioner-husband and therefore, the FIR in question and proceedings

emanating therefrom be quashed.

6. In view of the fact that respondent No.2, who is the complainant of

FIR in question, is happily living with petitioner/husband and she submits

that no grievance against petitioner survives, no useful purpose would be

served in continuing with the proceedings arising out of FIR in question.

7. Accordingly, FIR No. 96/2020, under Section 324 IPC, registered

at police station Shahdara, Delhi and proceedings emanating therefrom

are hereby quashed.

8. The petition is accordingly allowed and disposed of.

9. Pending application is disposed of as infructuous.

(SURESH KUMAR KAIT) JUDGE MAY 31, 2021 r