Ankit Chhikara & Ors vs The State Nct Of Delhi & Anr
2025 Latest Caselaw 3401 Del

Delhi High Court

Ankit Chhikara & Ors vs The State Nct Of Delhi & Anr on 23 May, 2025

                          $~62
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 23.05.2025
                          +      CRL.M.C. 1909/2025 & CRL.M.A. 8602/2025
                                 ANKIT CHHIKARA & ORS.                                       .....Petitioners

                                                    Through:     Mr. Kamal Yadav, Advocate with
                                                                 petitioners in person.

                                                    versus

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

                                                    Through:     Ms. Manjeet Arya, APP for the State
                                                                 Mr. Varun Bhadola, Advocate for R-2
                                                                 with R-2 in person.

                                 CORAM:          JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. Petitioners seek quashing of FIR No. 80/2023 of PS Nanak Pura for offences under Section 498A/406/34 IPC on the ground that they have compromised the disputes with the complainant de facto (respondent no. 2 herein).

2. All petitioners and respondent no. 2 are present in Court identified by their respective counsel and I have spoken with them in Hindi.

3. Respondent no. 2 submits that she has settled all her matrimonial disputes with the petitioners. As submitted by both sides, marriage between

CRL.M.C.1909/2025 Page 1 of 2 pages

GIRISH KATHPALIA KATHPALIA

petitioner no. 1 and respondent no. 2 stands dissolved by way of decree of divorce with mutual consent. Parties have one daughter aged about 2½ years and they have decided that custody of their daughter shall remain with respondent no. 2 and as regards visitation, the same shall be permissible for petitioners subject to convenience of respondent no. 2. Respondent no. 2 submits that she has received her entire stridhan as well as full and final settlement amount towards alimony and now nothing is due to her. However, as regards rights of the daughter of the parties, all of them are aware that those rights shall remain intact. Respondent no. 2 submits that she is not interested to pursue prosecution of the petitioners.

4. Detailed statements of parties were recorded by the concerned Joint Registrar.

5. Having spoken with the parties, 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 FIR No. 80/2023 of PS Nanak Pura 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: 2025.05.23
                                                                                     17:20:02 +05'30'

                                                                                GIRISH KATHPALIA
                                                                                     (JUDGE)
                          MAY 23, 2025
                          'rs'
                          CRL.M.C.1909/2025                                                 Page 2 of 2 pages