Delhi High Court - Orders
Yogesh Kumar Rohilla & Ors vs State Govt Of Nct Delhi & Anr on 26 September, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6987/2023
YOGESH KUMAR ROHILLA & ORS ..... Petitioner
Through: Ms. Neetu Rai and Mr. Alok Kumar
Rai, Advocates alongwith petitioners.
versus
STATE GOVT OF NCT DELHI & ANR ..... Respondent
Through: Mr. Shoaib Haider, APP for State
with SI Jyoti Antil and IO/ASI Bala
Rani, P.S. Najafgarh.
Mr. Jaipal, Advocate for R-2
alongwith R-2.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 26.09.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 26087/2023
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
CRL.M.C. 6987/20233. This is a petition under Section 482 Cr.P.C., 1973 seeking quashing of FIR No. 323/2018 dated 29.10.2018 under Sections 498A/406/34 IPC, 1860 registered at Police Station Najafgarh and the proceedings emanating therefrom.
4. Learned counsel appearing for the parties jointly submit that the CRL.M.C. 6987/2023 Page 1 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/10/2023 at 20:51:29 disputes between the parties were resolved under the aegis of Mediation Centre at Dwarka Courts and vide the Report dated 08.07.2023, the terms thereof have been recorded.
5. In pursuance to the terms of settlement, the petitioner no.1 and respondent no.2 have been cohabiting as a family alongwith their minor daughter w.e.f. 01.02.2023. According to the terms of settlement, the petitioner no.1 would bear all the household expenses including ration, water, LPG electricity bills, medial and education expenses, etc. Apart from that, he would pay a sum of Rs.3,000/- per month to respondent no.2 towards her pocket money/personal expenses on the 10th day of every English Calendar month w.e.f. February, 2023. It is further submitted that since February, 2023, the parties have been cohabiting alongwith their minor daughter without any disputes.
6. IO is present in Court and identifies all the petitioners and respondent no.2, who are present in person.
7. This Court has interacted with respondent no.2, who affirms the terms of settlement and submits that there is no dispute remaining between the parties and that she has is happily residing with her husband/petitioner no.1 and minor daughter. She submits that she has no objection in case the aforesaid FIR is quashed.
8. In view of the aforesaid, this Court does not see any reason to continue with the aforesaid FIR and the proceedings emanating therefrom.
9. Accordingly, FIR No. 323/2018 dated 29.10.2018 under Sections 498A/406/34 IPC, 1860 registered at Police Station CRL.M.C. 6987/2023 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/10/2023 at 20:51:29 Najafgarh and the proceedings emanating therefrom are quashed.
10. The petition stands disposed of.
TUSHAR RAO GEDELA, J SEPTEMBER 26, 2023 Aj CRL.M.C. 6987/2023 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/10/2023 at 20:51:29