Delhi High Court
Uday Singtha vs The State Govt Of Nct Of Delhi & Anr. on 16 January, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16.01.2024
+ CRL.M.C. 368/2024
UDAY SINGTHA ..... Petitioner
Through: Mr. Afsar Nabi, Advocate with
Petitioner-in-person.
versus
THE STATE GOVT OF NCT OF DELHI & ANR. ..... Respondents
Through: Ms. Kiran Bairwa, APP with
SI Yogesh, PS: M. S. Park.
Mr. M. Qayam-ud-din, Advocate for
R-2 with Respondent No. 2-in-person.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
% JUDGMENT
ANOOP KUMAR MENDIRATTA, J (ORAL)
1. Petition under Section 482 of the Code of Criminal Procedure, 1973
('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR
No. 16/2013 under Sections 498A/406/34 IPC read with Section 4 of DP Act
registered at P.S.: Mansarover Park, Delhi and proceedings emanating
therefrom.
2. Issue notice. Learned APP for the State and learned counsel for
respondent No. 2 alongwith respondent No. 2 in person appear on advance
notice and accept notice.
3. In brief, as per the case of the petitioner, marriage between petitioner
and respondent No. 2 was solemnized according to Hindu rites and
ceremonies on 02.03.2009. A female child was born out of the wedlock on
17.05.2011. Due to temperamental differences, respondent No. 2 and
petitioner could not live together and have been living separately. On
complaint of respondent No. 2, present FIR was registered.
4. The matter is stated to have been amicably resolved between the
parties in terms of settlement deed dated 07.06.2016. The marriage between
petitioner and respondent No. 2 is stated to have been dissolved by decree of
divorce by way of mutual consent under Section 13B(2) of the Hindu
Marriage Act.
5. Learned APP for the State submits that in view of amicable settlement
between the parties, the State has no objection in case the FIR in question is
quashed.
6. Petitioner as well as respondent No. 2 are present in-person in the
Court today and have been identified by SI Yogesh, PS: Mansarover Park,
Delhi. I have interacted with the parties and they confirm that the matter has
been amicably settled between them without any threat, pressure or coercion.
Respondent No. 2 also states that nothing remains to be further adjudicated
upon between the parties and she has no objection in case the FIR in question
is quashed.
7. Considering the facts and circumstances, since the matter has been
amicably settled between the parties, no useful purpose shall be served by
keeping the case pending. It would be nothing but an abuse of the process of
Court. Consequently, FIR No. 16/2013 under Sections 498A/406/34 IPC
read with Section 4 of DP Act registered at P.S.: Mansarover Park, Delhi and
proceedings emanating therefrom stand quashed.
Petition is accordingly disposed of. A copy of this order be forwarded
to the concerned Trial Court for information.
ANOOP KUMAR MENDIRATTA, J.
JANUARY 16, 2024/R
