Full Judgment Text
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 31.05.2021
+ CRL.M.C. 1033/2021 & CRL.M.A. 5255/2021
TUSHAR GROVER ...... Petitioner
Through: Mr. Ravi Bhardwaj, Advocate
Versus
THE STATE & ANOTHER ...... Respondents
Through: Mr. Panna Lal Sharma, Additional
Public Prosecutor for respondent
No.1/State with SI Amar Chand
Respondent No.2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
The hearing has been conducted through video conferencing.
1. Quashing of FIR No. 96/2020, under Section 324 IPC, registered at
police station Shahdara, Delhi is sought on the ground that the
matrimonial dispute between petitioner-husband and respondent No.2-
wife, stands amicably settled in terms of Memorandum of Understanding-
cum-Compromise Deed dated 27.02.2021.
2. Notice issued.
3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor for
CRL.M.C. 1033/2021 Page 1 of 3
respondent No.1/State accepts notice and he submits that respondent No.2
is present through video conferencing and she has been identified to be
the complainant of FIR question by the Investigating Officer of this case,
who is also present through video conferencing.
4. Learned counsel for petitioner submits that with the intervention of
well-wishers and family members, parties have resolved their dispute in
terms of Memorandum of Understanding-cum-Compromise Deed dated
27.02.2021 and they are happily living together. Further submitted that in
terms of aforesaid Memorandum of Understanding, the complainant-wife
has agreed to withdraw the pending cases against petitioner-husband and
to enable the parties to lead a happy married life, the present petition be
allowed.
5. Respondent No.2, present through video conferencing, affirms the
contents of aforesaid Memorandum of Understanding-cum-Compromise
Deed dated 27.02.2021 as well as her affidavit dated 27.02.2021 filed in
support of this petition. She submits that the dispute with petitioner has
been amicably resolved and she is happily and peacefully living with
petitioner-husband and therefore, the FIR in question and proceedings
emanating therefrom be quashed.
CRL.M.C. 1033/2021 Page 2 of 3
6. In view of the fact that respondent No.2, who is the complainant of
FIR in question, is happily living with petitioner/husband and she submits
that no grievance against petitioner survives, no useful purpose would be
served in continuing with the proceedings arising out of FIR in question.
7. Accordingly, FIR No. 96/2020, under Section 324 IPC, registered
at police station Shahdara, Delhi and proceedings emanating therefrom
are hereby quashed.
8. The petition is accordingly allowed and disposed of.
9. Pending application is disposed of as infructuous.
(SURESH KUMAR KAIT)
JUDGE
MAY 31, 2021
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CRL.M.C. 1033/2021 Page 3 of 3