Ravinder Kumar @ Ravi And Ors. vs The State, Nct Of Delhi & Anr.
2024 Latest Caselaw 2201 Del

Delhi High Court

Ravinder Kumar @ Ravi And Ors. vs The State, Nct Of Delhi & Anr. on 14 March, 2024

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                          $~24
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                                Date of Decision: 14.03.2024
                          +      CRL.M.C. 604/2024
                                 RAVINDER KUMAR @ RAVI AND ORS.              ..... Petitioners
                                             Through: Mr.Ankit Tandon, Advocate with
                                                      Petitioners-in-person.

                                                    versus

                                 THE STATE, NCT OF DELHI & ANR.               ..... Respondents
                                               Through: Mr.Mukesh Kumar, APP with SI
                                                         Sandeep Singh, PS Ghazipur.
                                                         Respondent No. 2 in-person.

                                 CORAM:
                                 HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                          %                         JUDGMENT
                          ANOOP KUMAR MENDIRATTA, J (ORAL)

Application under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for filing of fresh list of dates.

For the reasons stated in the application, the same is allowed. Application is accordingly 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. 359/2018, under Sections 498A/406/34 IPC registered at P.S.:

Ghazipur and the proceedings emanating therefrom. Charge-sheet has been

filed under Sections 498A/406/34 IPC & Sections 3/4 of the DP Act, 1961.

2. Issue notice. Learned APP for the State and respondent No. 2 in person appear on advance notice and accept notice.

3. 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 17.06.2010. Two children were born out of the wedlock. Due to temperamental differences between the parties, petitioner No. 1 and respondent No. 2 started living separately. On complaint of respondent No. 2, present FIR was registered on 02.08.2018.

4. The disputes are stated to have been amicably resolved between the parties vide Settlement Deed dated 17.10.2023 and the parties have been living together since 25.10.2023.

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. Petitioners as well as respondent No. 2 are present in person and have been identified by SI Sandeep Singh, P.S.: Ghazipur. 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. 359/2018, under Sections 498A/406/34 IPC & Sections 3/4 of D.P. Act 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 the learned Trial Court for information.

ANOOP KUMAR MENDIRATTA, J.

MARCH 14, 2024/v