Vishnu Sharma & Ors vs State Of Nct Delhi & Anr
2025 Latest Caselaw 3362 Del

Citation : 2025 Latest Caselaw 3362 Del
Judgement Date : 22 May, 2025

Delhi High Court

Vishnu Sharma & Ors vs State Of Nct Delhi & Anr on 22 May, 2025

                          $~67
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 22.05.2025
                          +      CRL.M.C. 2776/2025 & CRL.M.A. 12438/2025
                                 VISHNU SHARMA & ORS.                                       .....Petitioners
                                                    Through:     Mr. Kapil Sharma, Advocate with
                                                                 petitioners in person.

                                                    versus

                                 STATE OF NCT DELHI & ANR.                               .....Respondents

                                                    Through:     Mr. Nawal Kishore Jha, APP for State
                                                                 with IO/SI Rajesh Kumar
                                                                 Mr. Alok Mishra, Advocate for R-2.

                                 CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. Petitioners seek quashing of FIR No.07/2014 of PS Nihal Vihar for offences under Section 498A/406/34 IPC. It is submitted by petitioners that they have settled all their disputes with the complainant de facto (respondent no.2 herein). All the petitioners and respondent no.2 are present in court, identified by their respective counsel and IO/SI Rajesh Kumar.

2. I have spoken with the parties in Hindi.

3. It is submitted by both sides that they have settled all their disputes arising out of the matrimony between petitioner no.1 and respondent no.2,

CRL.M.C.2776/2025 Page 1 of 2 pages

Date: 2025.05.22 17:01:49 +05'30'

who have got their marriage dissolved by way of decree of divorce with mutual consent. There was no child in the matrimony of petitioner no.1 and respondent no.2. Respondent no.2 submits that she has received her entire stridhan as well as full and final settlement amount towards her future alimony and she does not wish to proceed against the petitioners. Detailed statements of parties were recorded by the concerned Joint Registrar.

4. Having spoken with the parties, 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 consequently FIR No.07/2014 of PS Nihal Vihar for offences under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application stands disposed of.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.05.22 17:01:31 +05'30'

GIRISH KATHPALIA (JUDGE) MAY 22, 2025/ry

CRL.M.C.2776/2025 Page 2 of 2 pages