Delhi High Court
Ved Parkash @ Kuku And Ors vs The State Govt Of Nct And Anr on 31 May, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 31.05.2024
+ CRL.M.C. 4538/2024
VED PARKASH @ KUKU AND ORS. ..... Petitioners
Through: Mr.Yatender Khatri, Mr.Ankit Hooda
and Mr.Tarun Thakur, Advocates with
petitioners in person.
versus
THE STATE GOVT OF NCT AND ANR. .... Respondents
Through: Ms.Meenakshi Dahiya, APP for State
with SI Mahendra Patel, P.S. Narela.
Mr.Hitesh, 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. 547/2013, under Sections 498A/406 IPC registered at P.S.: Narela
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 petitioner
No.1 and respondent No. 2 was solemnized according to Hindu rites and
ceremonies on 11.02.2008. Two children were born out of the wedlock. Due
to temperamental differences, respondent No.2 and petitioner No.1 started
living separately. On complaint of respondent No. 2, present FIR was
registered on 17.08.2013.
4. The disputes are stated to have been amicably resolved between the
parties in terms of Settlement Agreement dated 14.05.2024 before Family
Counselling Centre, Rohini Courts.
5. 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.
6. Petitioners and respondent No. 2 are present in person and have been
identified by SI Mahendra Patel, P.S.: Narela. 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. 547/2013, under Sections 498A/406 IPC
registered at P.S.: Narela 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.
MAY 31, 2024/v
