Leela Ram And Others vs The State Govt. Of Nct Of Delhi And Anr
2025 Latest Caselaw 3403 Del

Citation : 2025 Latest Caselaw 3403 Del
Judgement Date : 23 May, 2025

Delhi High Court

Leela Ram And Others vs The State Govt. Of Nct Of Delhi And Anr on 23 May, 2025

                          $~65
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of Decision: 23.05.2025
                          +       W.P.(CRL) 1614/2025 & CRL.M.A. 15181/2025
                                  LEELA RAM AND OTHERS                                 .....Petitioners
                                                     Through:     Mr. Ramesh Chander, Advocate with
                                                                  petitioners in person

                                                     versus

                                  THE STATE GOVT. OF NCT OF DELHI AND ANR.
                                                                             .....Respondents
                                               Through: Mr. Anand V. Khatri, APP for State
                                                         with IO/Inspector Satbir Singh, PS
                                                         Jaitpur

                                  CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT               (ORAL)

1. Petitioners seek quashing of FIR No.284/2016 of PS Jaitpur for offence under Section 498A/406/34 IPC on the ground that they have compromised the disputes with the complainant de facto (respondent no. 2 herein). All petitioners in person and respondent no. 2 through videoconferencing have appeared, identified by counsel for petitioners and IO/Inspector Satbir Singh.

2. I have spoken with the parties in Hindi.

W.P. (Crl) 1614/2025 Page 1 of 2 pages GIRISH KATHPALIA Digitally signed by GIRISH KATHPALIA

3. Husband of respondent no. 2 has unfortunately passed away. Petitioners are in-laws of respondent no. 2. It is submitted by all of them that they have resolved all their disputes. The respondent no. 2 submits that she has received her entire stridhan and now has no claim against any of the petitioners. The respondent no. 2 and her husband were not blessed with a child. Respondent no. 2 submits that she does not wish to pursue prosecution of the petitioners.

4. Detailed statements of the 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 the parties through trial.

6. Therefore, the petition is allowed and consequently FIR No.284/2016 of PS Jaitpur 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 17:21:57 +05'30'

GIRISH KATHPALIA (JUDGE) MAY 23, 2025 'as'

W.P. (Crl) 1614/2025 Page 2 of 2 pages