Raj Kumar & Ors vs State Nct Of Delhi & Anr
2025 Latest Caselaw 1262 Del

Delhi High Court

Raj Kumar & Ors vs State Nct Of Delhi & Anr on 4 August, 2025

                          $~11
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 04.08.2025
                          +      CRL.M.C. 2724/2025
                                 RAJ KUMAR & ORS.                                         .....Petitioners
                                                Through:        Mr. Rohit, Advocate.

                                                   versus

                                 STATE NCT OF DELHI & ANR.                .....Respondent
                                               Through: Ms. Manjeet Arya, APP for State with
                                                        ASI Mehar Chand, PS Amar Colony

                                 CORAM:          JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. The petitioners seek quashing of case FIR No. 469/2023 of PS Amar Colony for offence under Section 498A/406/34 IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioners. Detailed statements of parties were recorded by the concerned Joint Registrar.

2. I have spoken with respondent no.2 present in court and identified by Investigating Officer/ASI Mehar Chand. It is stated by respondent no.2 that she has compromised all disputes with the petitioners, whereby towards full and final settlement, she has received a sum of Rs.2,00,000/- from petitioners and marriage between her and petitioner no.1 stands dissolved by decree of divorce, and there is no child born out of their wedlock. That being so, respondent no.2 submits that she does not want to pursue

CRL.M.C. 2724/2025 Page 1 of 2 pages

Date: 2025.08.04 16:42:18 +05'30'

prosecution of petitioners.

3. State has no objection to this petition.

4. Considering the above circumstances, I am satisfied that it would be in the interest of justice not to push the parties through trial.

5. Therefore, the petition is allowed and accordingly the FIR No. 469/2023 of PS Amar Colony for offence under Section 498A/406/34 IPC and proceedings arising out of the same are quashed.

                                                                         GIRISH    GIRISH KATHPALIA
                                                                         KATHPALIA Date: 2025.08.04
                                                                                   16:42:03 +05'30'

                                                                                  GIRISH KATHPALIA
                                                                                       (JUDGE)
                          AUGUST 4, 2025/ry
                          CRL.M.C. 2724/2025                                                   Page 2 of 2 pages