Arjun Seth vs The State (Nct Of Delhi) & Anr on 7 December, 2020

[Cites 3, Cited by 0]

Delhi High Court - Orders

Arjun Seth vs The State (Nct Of Delhi) & Anr on 7 December, 2020

Bench: Vibhu Bakhru

                         $~43
                         *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                         +      W.P.(CRL) 2021/2020
                                ARJUN SETH                                            ..... Petitioner
                                                    Through Mr Sameer Chandra, Advocate.

                                                    versus

                                THE STATE (NCT OF DELHI) & ANR.             ..... Respondents
                                              Through Mr Amit Peshwani, Advocate for
                                              Ms Nandita Rao, ASC for State with Sohan Lal PS
                                              Mehrauli.
                                              Mr Gaurav Gaur, proxy counsel for Ms Monika
                                              Arora, Advocate for respondent no.2.


                                CORAM:
                                HON'BLE MR. JUSTICE VIBHU BAKHRU
                                        ORDER

% 07.12.2020 [Hearing held through videoconferencing] CRL.M.A. 16848/2020

1. Allowed, subject to all just exceptions. W.P.(CRL) 2021/2020

2. The petitioner has filed the present petition, inter alia, praying that the FIR No. 1730/2016 under Sections 406/498-A/34 of the IPC registered with PS Mehrauli and all proceedings emanating therefrom, be quashed.

3. The said petition is premised on the basis of a settlement arrived at between the petitioner and respondent no.2.

Signature Not Verified digitally signed by:DUSHYANT RAWAL

4. The said FIR was registered at the instance of respondent no.2. She has joined the proceedings and is identified by the IO. She states that she had filed the FIR in question in view of matrimonial disputes that had arisen between her and her husband (the petitioner). She states that they have since resolved their disputes and have secured a decree of divorce by mutual consent. She also acknowledges that she has received the entire settlement amount as agreed. She joins the petitioner in praying that the FIR in question be quashed.

5. The petitioner has also joined the proceedings and is identified by his counsel. He also states that he has no grievances against respondent no.2 and their disputes stand resolved.

6. In view of the statements made by the concerned parties (the petitioner and respondent no.2) the present petition is allowed and FIR No. 1730/2016 under Section 406/498-A/34 of the IPC registered with PS Mehrauli and all proceedings emanating therefrom, are quashed.

7. The petition is, accordingly, disposed of.

VIBHU BAKHRU, J DECEMBER 7, 2020 pkv Signature Not Verified digitally signed by:DUSHYANT RAWAL

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders