Delhi High Court
Rajeev Mathur & Ors. vs State Nct Of Delhi And Anr. on 25 July, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 25.07.2024
+ CRL.M.C. 3336/2024
RAJEEV MATHUR & ORS. ..... Petitioners
Through: Mr.P.S. Nahar and Mr.Bhuvneshwar
Tyagi, Advocates with petitioners in
person.
versus
STATE NCT OF DELHI AND ANR. .... Respondents
Through: Mr.Yudhvir Singh Chauhan, APP for
State with SI Paranjeet Singh, P.S.
Ranhola & ASI/IO Dharmendra Rai,
P.S. Nihal Vihar.
Mr.Hasleen Singh Sodhi, Mr.Manoj
Gupta, Ms.Drishti Nangia and
Ms.Ridhi Arora, Advocates 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 petitioners for quashing of
FIR No. 0742/2019, under Sections 498A/406/34 IPC registered at P.S.:
Ranhola and proceedings emanating therefrom.
2. In brief, as per the case of the petitioners, marriage between petitioner
No.1 and respondent No. 2 was solemnized according to Hindu rites and
ceremonies on 21.02.2015. Two children were born out of the wedlock. Due
to temperamental differences, petitioner No.1 and respondent No.2 started
living separately. On complaint of respondent No. 2, present FIR was
registered on 16.12.2019.
3. The disputes are stated to have been amicably settled between the
parties in terms of Settlement Agreement dated 10.06.2024 at Delhi High
Court Mediation and Conciliation Centre. Both petitioner No.1 and
respondent No.2 are stated to be since residing together.
4. Learned APP for the State submits that in view of amicable settlement
between the parties, he has no objection in case the FIR in question is
quashed.
5. Petitioners and respondent No. 2 are present in person and have been
identified by SI Paranjeet Singh, P.S.: Ranhola. 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.
6. 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. 0742/2019, under
Sections 498A/406/34 IPC registered at P.S.: Ranhola 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 25, 2024/v
