Harish Kumar @ Sachin And Anr vs State Nct Of Delhi And Anr
2025 Latest Caselaw 752 Del

Delhi High Court

Harish Kumar @ Sachin And Anr vs State Nct Of Delhi And Anr on 10 July, 2025

                          $~82
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 10.07.2025
                          +      CRL.M.C. 4490/2025
                                 HARISH KUMAR @ SACHIN AND ANR                        .....Petitioners
                                                    Through:      Mr. Manpreet Singh, Advocate.

                                                    versus

                                 STATE NCT OF DELHI AND ANR                           .....Respondents
                                                    Through:      Mr. Nawal Kishore Jha, APP for State
                                                                  with SI Madan Lal, PS IGI Airport
                                                                  and SI Mamta, PS Dabri.


                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          JUDGMENT             (ORAL)

1. Petitioners seek quashing of FIR No. 697/2017 of PS Dabri for offence under Section 323/354B/506/509/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. Learned APP for State accepts notice. Respondent no.2 (identified by IO/SI Madan Lal) also accepts notice.

3. I have spoken with both the sides in Hindi. It is submitted by them that petitioner no.2 has been wrongly described as the wife of petitioner no.1

CRL.M.C. 4490/2025 Page 1 of 2 pages

Date: 2025.07.10 17:43:40 +05'30'

whereas she is the landlady of petitioner no.1. It is stated by respondent no.2 that under the influence of liquor, there was a quarrel between petitioner no.1 and her now deceased brother and in the said quarrel petitioner no.2 tried to intervene, which led to the registration of the impugned FIR. Respondent no.2 submits that she does not wish to pursue prosecution of petitioners and they have settled the disputes amicably.

4. Having spoken with both the sides, I am satisfied that it would be in the interest of justice to not to push them through trial. Therefore, the petition is allowed and FIR No. 697/2017 of PS Dabri for offence under Section 323/354B/506/509/34 IPC and proceedings arising out of the same are quashed.

                                                                           GIRISH    GIRISH KATHPALIA
                                                                           KATHPALIA Date: 2025.07.10
                                                                                     17:43:55 +05'30'

                                                                               GIRISH KATHPALIA
                                                                                    (JUDGE)
                          JULY 10, 2025/DR
                          CRL.M.C. 4490/2025                                          Page 2 of 2 pages