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High CourtsSingle Bench(2018) 07 DEL CK 0273

Sakal Sharma & Ors vs State ( Govt Of Nct Of Delhi) & Anr

Delhi High Court · Decided on 20 July 2018

HON’BLE JUDGES
SANJEEV SACHDEVA, J
RESULT
Allowed
CASE NUMBER
CRL.M.C. 3585 OF 2018

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Judgment

20 paragraphs · 331 words

SANJEEV SACHDEVA, J

Crl. M.A. 28167/2018(Exemption)

Exemption is allowed subject to all just exceptions.Â

CRL.M.C. 3585/2018

1.

The petitioners seek quashing of FIR No.692 of 2014 under Sections 498A/406/34 of the IPC at Police Station Ranhola, New Delhi, based on a

settlement.Â

2.

Subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No.2. is the father-in-law of the respondent No.2.

Petitioner No.3 is the mother-in-law of the respondent No.2.  Petitioner Nos.4, 5 and 6 are the sisters-in-law of the respondent No.2

3.

Petitioner No.1 and respondent No.2 who appears in person submit that they have settled their disputes and they have started living together

amicably as husband and wife since 01.10.2014. Two children have also been born out of the wedlock. Â

4.

Respondent No.2 further submits that she has settled all her disputes with her husband and his family and does not wish to prosecute the complaint

either against her husband or against her father-in-law, mother-in-law and sisters-in-law who are petitioner Nos.3 to 6. She submits that in view of the

fact that she has settled with her husband and wants to restore the family ties, she submits that the FIR be quashed against the petitioners.

5.

In view of the fact that the disputes between the petitioner No.1 and respondent No.2 have been settled and they have started living together,

continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end

and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the

consequent proceedings emanating there from.

6.

In view of the above, the petition is allowed. FIR No. 692 of  2014 under Sections 498A/406/34 of the IPC, Police Station: Ranhola, New Delhi

and the consequent proceedings there from are, accordingly quashed.

7. Order Dasti under signatures of the Court Master. Â