Bhaskar Pandey And Ors vs The State Nct Of Delhi And Anr
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Delhi High Court

Bhaskar Pandey And Ors vs The State Nct Of Delhi And Anr on 28 May, 2025

                          $~65
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 28.05.2025
                          +     CRL.M.C. 3136/2025 & CRL.M.A. 13796/2025
                                BHASKAR PANDEY AND ORS                  .....Petitioners
                                            Through: Counsel for petitioners (appearance
                                                     not given)

                                                   versus

                                THE STATE NCT OF DELHI AND ANR            .....Respondents
                                             Through: Ms. Manjeet Arya, APP for the State
                                                       with SI Sandeep, PS Dabri

                                CORAM:           JUSTICE GIRISH KATHPALIA

                          JUDGMENT              (ORAL)

1. Petitioners seek quashing of FIR No.232/2015 of PS Dabri for offences under Section 498A/406/34 IPC on the ground that they have compromised the disputes with complainant de facto (respondent no. 2 herein). The respondent no. 2, petitioners no. 1 and 3 have appeared personally while petitioner no. 2 has appeared through videoconferencing. All parties are identified by their respective counsel and Investigating Officer/SI Sandeep.

2. I have spoken with the parties in Hindi.

3. It is submitted by the parties that they have compromised all disputes arising out of the matrimony of petitioner no. 1 and respondent no. 2, who CRL.M.C. 3136/2025 Page 1 of 2 pages

GIRISH KATHPALIA KATHPALIA Date: 2025.05.28 17:04:55 +05'30'

have got their matrimony dissolved by way of decree of divorce. It is submitted by both sides that the petitioner no. 1 and respondent no. 2 have one son and it has been decided by the parties that custody of that son shall remain with respondent no. 2 and there shall be no visitation rights with petitioner no. 1. Respondent no. 2 categorically states that she has received her entire stridhan and she does not want any maintenance or permanent alimony because she is gainfully employed. However, parties understand that rights of the son of the petitioner no. 1 and respondent no. 2 shall remain intact. The respondent no. 2 states that she does not wish to pursue prosecution of the petitioners. Detailed statements of both sides have already been recorded by the 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. Therefore, the petition is allowed and FIR No.232/2015 of PS Dabri for offences under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application also stands disposed of.

                                                                     GIRISH          Digitally signed by GIRISH
                                                                                     KATHPALIA

                                                                     KATHPALIA       Date: 2025.05.28 17:04:31
                                                                                     +05'30'
                                                                               GIRISH KATHPALIA
                                                                                    (JUDGE)
                          MAY 28, 2025
                          'rs'
                          CRL.M.C. 3136/2025                                            Page 2 of 2 pages