Delhi High Court
Gladwin Vincent Solomon And Ors vs State Of Nct Of Delhi And Anr on 11 July, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~99
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11.07.2024
+ CRL.M.C. 5232/2024
GLADWIN VINCENT SOLOMON AND ORS. ..... Petitioners
Through: Mr.Amulya Upadhyay, Ms.Reenu
Luka and Mr.Rahul Gahlot,
Advocates with petitioners in person.
versus
STATE NCT OF DELHI AND ANR. .... Respondents
Through: Ms.Manjeet Arya, APP for State with
SI Sanjeev Lehri, P.S. Burari.
Mr.Arvind Kumar, Advocate with
respondent No.2 in person.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
% JUDGMENT
ANOOP KUMAR MENDIRATTA, J (ORAL)
Exemption allowed, subject to just exceptions.
Application stands disposed of.
1. Petition under Section 482 of the Code of Criminal Procedure, 1973
('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of
FIR No. 0228/2019, under Sections 498A/406/34 IPC registered at P.S.:
Burari and proceedings emanating therefrom.
2. Issue notice. Learned APP for the State and learned counsel for
respondent No. 2 along with respondent No. 2 appear on advance notice and
accept notice.
3. In brief, as per the case of the petitioners, marriage between son of
petitioners No.1 and 2 namely Nitin Solomon (since deceased) and
respondent No. 2 was solemnized according to Christian rites and
ceremonies on 26.10.2016. A male child was born out of the wedlock. Due
to temperamental differences, respondent No.2 started living separately. On
complaint of respondent No. 2, present FIR was registered on 24.06.2019.
On 15.01.2024 Nitin Solomon allegedly committed suicide.
4. The disputes are stated to have been amicably settled between the
parties vide Settlement Order dated 26.02.2024.
5. An amount of Rs.5,50,000/- has been paid to respondent No.2 today
through FDR dated 30.05.2024 drawn on State Bank of India, Tis Hazari
Court Complex, New Delhi Branch in favour of minor son of respondent
No.2.
6. Learned APP for the State submits that in view of amicable settlement
between the parties, she has no objection in case the FIR in question is
quashed.
7. Petitioners and respondent No. 2 are present in person and have been
identified by SI Sanjeev Lehri, P.S.: Burari. 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.
8. 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. Continuation of proceedings would be nothing but
an abuse of the process of Court. Consequently, FIR No. 0228/2019, under
Sections 498A/406/34 IPC registered at P.S.: Burari and the proceedings
emanating therefrom stand quashed.
Petition is accordingly disposed of. Pending applications, if any, also
stand disposed of.
A copy of this order be forwarded to learned Trial Court for
information.
ANOOP KUMAR MENDIRATTA, J.
JULY 11, 2024/v
