Neutral Citation Number is 2022/DHC/005256
$~79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6433/2022
HARSHIT NANDRAJOG & ORS. ..... Petitioners
Through: Ms. Deepika Nanda, Adv.
versus
STATE & ANR. ..... Respondents
Through: Mr.Pradeep Gahalot, APP for the
State with SI Rajender Singh, PS
Geeta Colony.
Mr. Rohit Kumar and Mr. Kamaldeep
for Respondent- Sweta Nandrajog
% Date of Decision: 1st December, 2022
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
JUDGMENT
DINESH KUMAR SHARMA, J. (Oral)
1. The present petition has been filed for quashing of FIR No.312/2021 registered with PS Geeta Colony under Sections 498-A/406/34 IPC.
2. Both the parties state that pursuant to the settlement as recorded at Delhi Mediation Centre, Karkardooma Courts, Delhi dated 14th October, 2022, they have settled all their disputes and differences and they will live together without any problems.
CRL.M.C. 6433/2022 Page 1 of 2
Signature Not Verified Digitally Signed By:PALLAVI VERMA Neutral Citation Number is 2022/DHC/005256
3. The Investigating Officer of the case is present and has identified the petitioners and the respondent No.2 He has further testified to the effect that the respondent no.2 and the petitioners are living together.
4. The prayer has been made for quashing of the proceedings in FIR No.312/2021 registered with PS Geeta Colony under Sections 498- A/406/34 IPC.
5. Settlement dated 14th October, 2022 arrived at Delhi Mediation Centre, Karkardoom Courts, Delhi which has been placed on record.
6. Ms. Shweta Nandrajog-respondent No.2 has affirmed the factum of the settlement as recorded at Delhi Mediation Centre Karkardoom Courts, Delhi dated 14th October, 2022 between her and the petitioners and states that settlement has been done voluntarily of her own accord without any duress, coercion or undue influence. She does not oppose the prayer made by the petitioners seeking the quashing of the FIR nor does she want them to be punished in relation thereto.
7. In view thereof, FIR No.312/2021 registered with PS Geeta Colony under Sections 498-A/406/34 IPC, 1860 and all consequential proceedings emanating therefrom against the petitioners are thus quashed.
8. Accordingly, the petition is disposed of accordingly.
DINESH KUMAR SHARMA, J
DECEMBER 1, 2022/Pallavi
CRL.M.C. 6433/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:PALLAVI VERMA
