Delhi High Court

Neeraj Kumar vs The State Nct Of Delhi & Ors on 8 July, 2025

                          $~73
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 08.07.2025
                          +      CRL.M.C. 2943/2025 & CRL.M.A. 13107/2025
                          NEERAJ KUMAR                                          .....Petitioner
                                                   Through:     Mr. S. Satyanaryan, Advocate.

                                            versus
                          THE STATE NCT OF DELHI & ORS.                               .....Respondents
                                                   Through:     Mr. Nawal Kishore Jha, APP for State
                                                                with SI Mahavir Prasad, PS
                                                                Najafgarh.
                                                                Respondent no.2 and Respondent 3 in
                                                                person.

                                 CORAM:         JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. Petitioner seeks quashing of FIR No. 227/2018 of PS Najafgarh for offence under Section 363 IPC. The quashing is sought on the ground that petitioner has compromised the disputes with the complainant de facto (respondent no.2) and he got married with her daughter (respondent no.3).

2. Learned APP accepts notice.

3. Respondents no.2 and 3 are personally present in court room, identified by IO/SI Mahavir Prasad.

CRL.M.C. 2943/2025 Page 1 of 2 pages

KATHPALIA KATHPALIA Date: 2025.07.08 17:04:54 +05'30'

Digitally Signed By:NEETU N NAIR Signing Date:08.07.2025 17:36:35

4. I have spoken with the parties in Hindi. It is submitted by them that the FIR was lodged on a missing complaint under misunderstandings between the respondent no.2 and her daughter. It is further submitted by all three of them that now petitioner and respondent no.3 are happily married and are living with their two children. Respondent no.2 specifically submits that she does not want to pursue prosecution of petitioner.

5. Having spoken with the parties at length, I am satisfied that it would be in the interest of justice not to push them through trial.

6. Therefore, the petition is allowed and consequently, the FIR No. 227/2018 of PS Najafgarh for offence under Section 363 IPC as well as proceedings arising out of the same are quashed. Pending application stands disposed of.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.07.08 17:04:32 +05'30'

GIRISH KATHPALIA (JUDGE) JULY 8, 2025 'ry'

CRL.M.C. 2943/2025 Page 2 of 2 pages