Dipty Arora & Ors vs State (Gnct Of Delhi) & Anr
2022 Latest Caselaw 3219 Del

                                              Neutral Citation Number is 2022/DHC/005627


                         $~25
                         *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +      CRL.M.C. 4812/2019
                                DIPTY ARORA & ORS                                          ..... Petitioners
                                                     Through:      Mr. Ratneswar with Ms. AARZU
                                                                   Khattar, Adv.
                                                     versus
                                STATE (GNCT OF DELHI) & ANR                            ..... Respondents
                                                     Through:      Mr. Jatin Kumar Gaur, Adv.            R-2
                                                                   Respondent No.2 in person.

                         %                        Date of Decision: 2nd 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.239/2015 U/s 498-A/406/34 IPC. PS Geeta Colony.

2. Statement of Respondent No.2/Ms.Deepika Arora has been recorded separately wherein she has stated that she entered into a settlement dated 15th July, 2017 with the petitioners before the learned Principal Judge, Family Court, Karkardooma, Sahadara, Delhi. Respondent No.2 states that his husband-petitioner No.1 died due to illness.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Neutral Citation Number is 2022/DHC/005627

3. Both the parties state that pursuant to the settlement as recorded at Counseling Cell, Karkardooma Courts, Sahadara, Delhi dated 15th July, 2017, they have settled all their disputes and differences.

4. The Investigating Officer of the case is present and has identified the petitioners and the respondent No.2.

5. The prayer has been made for quashing of the proceedings in FIR No.239/2015 U/s 498-A/406/34 IPC. PS Geeta Colony.

6. She has stated that she has no objection if FIR No.239/2015 U/s 498-

A/406/34 IPC. PS Geeta Colony and all other proceedings emanating therefrom are quashed. She has stated that she is making the statement voluntarily against all claims (past, present and future) without any fear, undue influence or coercion.

7. In view of the statement of respondent no.2/ Ms.Deepika Arora recorded separately, the case FIR No.239/2015 U/s 498-A/406/34 IPC. PS Geeta Colony and all the proceedings emanating therefrom are quashed.

8. The present petition stands disposed of.

DINESH KUMAR SHARMA, J December 2, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA