Sheena Jain vs The State Nct Of Delhi & Ors.
2022 Latest Caselaw 3237 Del

                                                                   Neutral Citation Number2022/DHC/005506


                          $~72
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(CRL) 2904/2022

                                SHEENA JAIN                                         ..... Petitioner

                                                   Through:     Mr. Udhav Singh Tomar, Advocate.

                                                   versus

                                THE STATE NCT OF DELHI & ORS.                       ..... Respondents

                                                   Through:     Ms. Nandita Rao, ASC (Crl.) for
                                                                GNCTD with Mr. Saransh, Advocate
                                                                with SI Arun, PS Model Town.

                          %                        Date of Decision: 05th December, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                      JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

Crl.M.A.25389/2022 (exemption)

Exemption allowed subject to all just exceptions.

W.P.(CRL) 2904/2022

1. Present petition has been filed for quashing of FIR No.81/2021 under Sections 498A/406/34 IPC registered at Police Station Model Town.

2. Petitioner and respondents have appeared through video conferencing.

3. I have interacted with the parties. Petitioner states that she has

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:13.12.2022 14:59:01 Neutral Citation Number2022/DHC/005506

reconciled the matter and is now living happily in her matrimonial home. Petitioner states that she and her husband/respondent No.2 are living together as husband and wife for the last 3-4 months.

4. Learned counsel for the petitioner has identified the complainant.

5. Since the parties have settled the matter and now the petitioner wants to continue to live in her matrimonial home, therefore to secure the ends of justice and put a quietus to the dispute, the present FIR No.81/2021 under Sections 498A/406/34 IPC registered at Police Station Model Town and all the proceedings emanating therefrom are quashed.

6. The present petition stands disposed of.

DINESH KUMAR SHARMA, J DECEMBER 05, 2022 st

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:13.12.2022 14:59:01