Atul Singh And Ors vs State Govt. Of Nct Of Delhi And Anr
2025 Latest Caselaw 392 Del

Delhi High Court

Atul Singh And Ors vs State Govt. Of Nct Of Delhi And Anr on 14 May, 2025

                          $~81
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of Decision: 14.05.2025
                          +      CRL.M.C. 1176/2025 & CRL.M.A. 5222/2025
                                 ATUL SINGH AND ORS                                   .....Petitioner
                                              Through:         Mr. Uday Chauhan, Advocate with
                                                               petitioners in person.
                                                   versus

                                 STATE GOVT. OF NCT OF DELHI AND ANR. .....Respondents
                                               Through: Mr. Nawal Kishore Jha, APP for the
                                                        State with SI Sachin and ASI Amit,
                                                        PS Khajuri Khas
                                                        Mr. Sanjay, Advocate for R-2 with
                                                        R-2 in person.

                                 CORAM:         JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. The petitioners seek quashing of FIR No. 56/2016 of PS Khajuri Khas for offence under Sections 498A/406/34 IPC and Section 4 Dowry Prohibition Act. The quashing is sought on the ground that parties have compromised all their disputes.

2. All the petitioners as well as respondent no. 2 have personally appeared and are identified by their respective counsel and Investigating Officer/SI Sachin.

                          CRL.M.C. 1176/2025                                     Page 1 of 2 pages

                                                                        GIRISH    Digitally signed by
                                                                                  GIRISH KATHPALIA

                                                                                  18:11:20 +05'30'

3. I have spoken with the parties in Hindi. Respondent no. 2 submits that she has received full and final settlement amount in lieu of her stridhan and now she has no claim outstanding against any of the petitioners. The parties had no child born in their wedlock and now parties have already obtained divorce with mutual consent, after which the respondent no. 2 has got remarried. Respondent no. 2 specifically submits that she does not want to pursue the trial against the petitioners.

4. Detailed statements of parties have already been 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. Therefore, the petition is allowed and accordingly, FIR No. 56/2016 of PS Khajuri Khas for offence under Sections 498A/406/34 IPC and Section 4 Dowry Prohibition Act as well as the proceedings arising therefrom are quashed. Pending application stands disposed of.

                                                                 GIRISH    GIRISH KATHPALIA
                                                                 KATHPALIA Date: 2025.05.14
                                                                           18:11:39 +05'30'
                                                                               GIRISH KATHPALIA
                                                                                    (JUDGE)
                          MAY 14, 2025/rs

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CRL.M.C. 1176/2025 Page 2 of 2 pages