Delhi High Court: A Single Judge Bench comprising of Sanjeev Sachdeva, J. allowed a petition for quashing of an FIR registered under Section 498-A, 406 and 34 IPC.

The petitioner, who was the complainant in the above said FIR, contended that she had reconciled her disputed with the respondents- her husband and his family– and had started residing with them. She was present in-person before the Court and submitted that if the said FIR continued, it may cause disruption to her family life once again. As such, she approached the Court for quashing the said FIR.

The High Court, on considering the submissions, held that keeping in view the peculiar facts and circumstances of the case and the fact that the complainant herself approached the Court for quashing of the subject FIR in the interest of protecting her family ties, continuation of criminal proceedings would be an exercise in futility; and justice in the case demanded that the dispute between parties be put to an end and peace restored. Furthermore, securing the ends of justice being the ultimate guiding factor, the Court held that it would be expedient to quash the subject FIR and the consequent proceedings emanating therefrom. The petition was allowed accordingly. [Pooja Singh v. State (NCT of Delhi),2018 SCC OnLine Del 12040, dated 23-10-2018]

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