Sumit Kumar And Ors vs State Through Sho Ps Maidan Garhi And Anr
2025 Latest Caselaw 394 Del

Delhi High Court

Sumit Kumar And Ors vs State Through Sho Ps Maidan Garhi And Anr on 14 May, 2025

                          $~83
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of Decision: 14.05.2025
                          +      CRL.M.C. 3073/2025 & CRL.M.A. 13625/2025
                                 SUMIT KUMAR AND ORS                                 .....Petitioners
                                                   Through:    Mr. K.G. Seth, Advocate               with
                                                               petitioners in person.

                                                   versus

                                 STATE THROUGH SHO PS MAIDAN GARHI AND ANR
                                                                         .....Respondents
                                             Through: Mr. Nawal Kishore Jha, Advocate
                                                       with IO/SI Lal Bahadur, PS Maidan
                                                       Garhi
                                                       Respondent no.2 in person.

                                 CORAM:          JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. Petitioners have sought quashing of FIR No.64/2022 of PS Maidan Garhi for offences under Section 498A/406/34 IPC on the ground that they have compromised the disputes with the complainant de facto (respondent no.2 herein).

2. All petitioners and respondent no.2 have personally appeared and are identified by their common counsel and the Investigating Officer/SI Lal Bahadur.

                          CRL.M.C. 3073/2025                                     Page 1 of 2 pages

                                                                         GIRISH    Digitally signed by
                                                                                   GIRISH KATHPALIA


                                                                                   18:02:43 +05'30'

3. I have spoken with parties in Hindi. It is stated by respondent no.2 that she has voluntarily compromised all disputes with the petitioners. The petitioner no.1 and respondent no.2 were not blessed with a child in their marriage and they have got their marriage dissolved by way of divorce decree dated 28.02.2025. Respondent no.2 submits that she has already received from petitioners a full and final settlement amount of Rs.10,00,000/- in lieu of her entire stridhan and alimony and now nothing is due as per her. Respondent no.2 submits that she does not wish to pursue the prosecution of the petitioners. Detailed statement of parties has already been recorded by the concerned Joint Registrar.

4. Having spoken with both sides, I am satisfied that it would not be in the interest of justice to push the parties through trial.

5. Therefore, the petition is allowed and accordingly FIR No.64/2022 of PS Maidan Garhi for offences under Section 498A/406/34 IPC as well as proceedings arising therefrom are quashed. Pending application stands disposed of. Digitally signed by GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.05.14 18:02:59 +05'30' GIRISH KATHPALIA (JUDGE) MAY 14, 2025/ry Click here to check corrigendum, if any

CRL.M.C. 3073/2025 Page 2 of 2 pages