Himanshu Sharma And Others vs The State Govt Of Nct Of Delhi & Anr
2025 Latest Caselaw 3444 Del

Delhi High Court

Himanshu Sharma And Others vs The State Govt Of Nct Of Delhi & Anr on 26 May, 2025

                          $~76
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 26.05.2025
                          +      W.P.(CRL) 169/2025& CRL.M.A. 1358/2025
                                 HIMANSHU SHARMA AND OTHERS                           .....Petitioners
                                                    Through:     Mr. Lokender Singh, Advocate with
                                                                 petitioners in person

                                                    versus

                                 THE STATE GOVT OF NCT OF DELHI & ANR. .....Respondents
                                              Through: Mr. Anand V. Khatri, ASC for State.
                                                        Mr. Prashant Sharma, Advocate for
                                                        R-2 with R-2 in person.

                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          JUDGMENT             (ORAL)

1. Petitioners have sought quashing of FIR No.711/2021 of PS Lahori Gate for the offence under Section 498A/406/34 IPC on the ground that they have settled all disputes with the complainant de facto (respondent no.2 herein). All petitioners and respondent no.2 have personally appeared, identified by their respective counsel and IO/SI Kavish Rana.

2. I have spoken with the parties in Hindi.

3. It is submitted by both sides that marriage between petitioner no.1 and respondent no.2 stands dissolved by way of decree of divorce with mutual

W.P.(CRL) 169/2025 Page 1 of 2 pages GIRISH Digitally signed by GIRISH KATHPALIA

+05'30'

consent. Petitioner no.1 and respondent no.2 did not have any child born in their wedlock. The respondent no.2 confirms that she has received her entire stridhan as well as full and final settlement amount towards alimony and she does not want to pursue prosecution of the petitioners. Detailed statement of parties was recorded by the concerned Joint Registrar.

4. In view of the aforesaid, 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 accordingly, the FIR No.711/2021 of PS Lahori Gate for the offence under Section 498A/406/34 IPC and proceedings arising out of the same are quashed. Pending application also stands disposed of.

                                                                         GIRISH    GIRISH KATHPALIA
                                                                         KATHPALIA Date: 2025.05.26
                                                                                   19:32:46 +05'30'

                                                                                GIRISH KATHPALIA
                                                                                     (JUDGE)
                          MAY 26, 2025/ry
                          W.P.(CRL) 169/2025                                             Page 2 of 2 pages