Shikhar Goel & Ors vs State (Nct Of Delhi) & Anr
2025 Latest Caselaw 3319 Del

Delhi High Court

Shikhar Goel & Ors vs State (Nct Of Delhi) & Anr on 21 May, 2025

                          $~82
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                              Date of Decision: 21.05.2025
                          +      CRL.M.C. 2663/2025
                                 SHIKHAR GOEL & ORS.                                      .....Petitioners
                                                     Through:     Petitioners in person

                                                     versus

                                 STATE (NCT OF DELHI) & ANR               .....Respondents
                                               Through: Mr. Nawal Kishore Jha, APP for State
                                                         with IO/SI Ram Pratap Yadav
                                                         Mr. Sandeep Chandna, Advocate for
                                                         R2
                                 CORAM:      JUSTICE GIRISH KATHPALIA
                          JUDGMENT              (ORAL)

1. The petitioners seek quashing of FIR No. 649/2016 of PS Vasant Kunj for offence under Section 498A/406/34 IPC and the proceedings arising out of the same. It is stated that petitioners have settled all disputes with the complainant de facto (respondent no. 2 herein). All three petitioners and respondent no. 2 have personally appeared in Court, identified by IO/SI Ram Pratap Yadav.

2. I have spoken with the parties. It is stated by them that petitioner no. 1 and respondent no. 2 have got their marriage dissolved by way of decree of divorce with mutual consent and they have decided that custody of their

CRL.M.C. 3308/2025 Page 1 of 2 pages

Date: 2025.05.21 18:29:06 +05'30'

only daughter shall remain with the present respondent no. 2, with visitation rights for petitioner no. 1 in accordance with the detailed terms recorded in mediation settlement dated 29.08.2024 recorded at Delhi Mediation Centre, Patiala House Courts, New Delhi. Respondent no. 2 submits that she has received the complete full and final settlement amount in lieu of her stridhan and alimony. Respondent no. 2 submits that she does not wish to pursue the prosecution of petitioners in the interest of their child.

3. Detailed statements of the parties were recorded by the Joint Registrar.

4. Having spoken with both sides I am satisfied that it would be in the interest of justice and permanent quietus that parties be not pushed through trial.

5. Therefore, the petition is allowed and accordingly, the FIR No. 649/2016 of PS Vasant Kunj for offence under Section 498A/406/34 IPC and proceedings arising out of the same are quashed. Pending application stands disposed of.

                                                                        GIRISH    GIRISH KATHPALIA
                                                                        KATHPALIA Date: 2025.05.21
                                                                                  18:28:27 +05'30'
                                                                                  GIRISH KATHPALIA
                                                                                       (JUDGE)
                          MAY 21, 2025/as

                          CRL.M.C. 3308/2025                                                Page 2 of 2 pages