Ms Kamini Kapoor & Anr vs State (Govt Of Nct Of Delhi) & Anr
2025 Latest Caselaw 3555 Del

Citation : 2025 Latest Caselaw 3555 Del
Judgement Date : 28 May, 2025

Delhi High Court

Ms Kamini Kapoor & Anr vs State (Govt Of Nct Of Delhi) & Anr on 28 May, 2025

                          $~67
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 28.05.2025
                          +      CRL.M.C. 3545/2025 & CRL.M.A. 15626/2025
                                 MS KAMINI KAPOOR & ANR.                                       .....Petitioners
                                                    Through:    Mr. Sachin Kaushik, Advocate with
                                                                petitioner no.2 in person.

                                                    versus

                                 STATE (GOVT OF NCT OF DELHI) & ANR.       .....Respondents
                                              Through: Mr. Nawal Kishore Jha, APP for State
                                                        with SI Surender Singh, PS Naraina
                                                        Mr. Manoj Kumar, Advocate for
                                                        respondent no.2 with respondent no.2
                                                        in person.



                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          JUDGMENT             (ORAL)

1. The petitioners seek quashing of FIR No.284/2022 of PS Kirti Nagar for offences under Section 498A/406/34 IPC on the ground that they have settled all disputes with complainant de facto (respondent no.2 herein). Petitioner no.2 and respondent no.2 have personally appeared in court, duly identified by their respective counsel and Investigating Officer/SI Surender Singh. Petitioner no.1, mother-in-law of respondent no.2 is stated to be bedridden, so has not appeared. I have spoken with the parties in Hindi.

2. It is submitted by the parties that they have compromised all disputes

CRL.M.C. 3545/2025 Page 1 of 2 pages GIRISH KATHPALIA Digitally signed by GIRISH KATHPALIA Date: 2025.05.28 17:14:09 +05'30'

arising out of matrimony of petitioner no.2 and respondent no.2. Parties have decided to retain the matrimonial bond for the time being, though they would live separately. Petitioner no.2 and respondent no.2 have a son and it has been decided that his custody would continue with respondent no.2 though petitioner no.2 shall be at liberty to visit their son as and when he wants. Respondent no.2 submits that she has received back her entire stridhan. As regards maintenance, respondent no.2 submits that she does not want any money from petitioner no.2. However, parties are aware that rights of son of petitioner no.2 and respondent no.2 shall remain intact. Respondent no.2 submits that she does not want to pursue the prosecution of the petitioners.

3. 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 FIR No.284/2022 of PS Kirti Nagar for offences under Section 498A/406/34 IPC and proceedings arising out of the same are quashed. Pending application stands disposed of.

GIRISH Digitally signed by GIRISH KATHPALIA

KATHPALIA Date: 2025.05.28 17:13:52 +05'30'

GIRISH KATHPALIA (JUDGE) MAY 28, 2025/ry CRL.M.C. 3545/2025 Page 2 of 2 pages