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Taranjeet Singh And Ors vs State Gnct Of Delhi And Anr on 4 March, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~37
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.M.C. 722/2021
                                     TARANJEET SINGH AND ORS                      ..... Petitioners
                                                        Through : Mr.Ajay Khatana, Advocate.
                                                        versus
                                     STATE GNCT OF DELHI AND ANR                  ..... Respondents
                                                        Through : Mr.Amit Ahlawat, APP for the State
                                                                   with SI Amit Grewal, PS Lajpat
                                                                   Nagar.
                                                                   Mr.Vijay Singh, Advocate with
                                                                   R2/complainant.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                        ORDER

% 04.03.2021

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

4. Petitioners file this petition for quashing of the FIR No.193/2018 under Section 406/498A/34 Indian Penal Code registered at police station Lajpat Nagar against them and the proceedings emanating therefrom, which was got registered by the respondent No.2.

5. The marriage between the petitioner No.1 and complainant/ respondent No.2 was solemnized on 22.10.2017 according to Sikh rites and ceremonies at Gurudwara, Greater Kailash-I, New Delhi. No child is born from this wedlock. However, due to matrimonial difference, they could not live together and separated from each other since 13.11.2017. On 28.02.2021 the respondent No.2 lodged the complaint against the petitioners Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:05.03.2021 17:29 which culminated into this FIR. However, on 28.09.2020 due to intervention of respectable member of society, common friends and well wishers they have settled the matter per settlement deed/agreement. The parties have also obtained divorce by mutual consent under Section 13 (B) (2) of the Hindu Marriage Act, 1955 on 19.11.2000.

6. The complainant/respondent No.2 has been duly identified by the Investigating Officer, states the matter has been settled with the petitioners and nothing is due against the petitioners for maintenance, present, past and future, istridhan and dowry articles. She has no objection if the FIR is quashed against the petitioners. The learned APP for the State has also no objection, if this petition is allowed.

7. Considering the above settlement between the parties, there is no use to proceed with the criminal case as complainant has settled all the disputes with petitioners.

8. Accordingly, the petition is allowed. Consequently, FIR No.193/2018 under Section 406/498A/34 Indian Penal Code registered at police station Lajpat Nagar and the proceedings emanating therefrom are quashed. Pending application, if any, also stands disposed of.

YOGESH KHANNA, J.

MARCH 04, 2021 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:05.03.2021 17:29