Mukhtyar Malik @ Sonu & Ors. vs State & Anr.
2019 Latest Caselaw 5438 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: November 06, 2019

+      W.P.(CRL) 2306/2019 and CRL.M.A. 33817/2019
       MUKHTYAR MALIK @ SONU & ORS.            ..... Petitioners
                  Through: Mr. R.P.S.Bhati, Advocate with
                           petitioners in person.

                         Versus

       STATE & ANR.                                     ..... Respondents
                         Through:       Mr. Rahul Mehra, Standing
                                        counsel for respondent/State
                                        Mr. Amanpreet Singh, Advocate
                                        Respondent No.2/complainant in
                                        person.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 415/2017, under Sections 498-A/406/34 IPC, registered at police station Khajuri Khas, Delhi is sought on the ground that the matrimonial dispute between the parties stands amicably resolved through Delhi Mediation Centre, Karkardooma Courts, Delhi in terms of Settlement Agreement of 1st August, 2019 and that divorce as per muslim law has been obtained by the parties.

Notice.

Mr. Rahul Mehra, learned Standing Counsel for the respondent/State accepts notice and submits that petitioners as well as respondent No.2/ complainant of this FIR, are present in the Court and they have been duly identified on the basis of identity proof furnished by them.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved through Delhi Mediation Centre, Karkardooma Courts, Delhi and terms of settlement reached between the parties have been fully acted upon as today, she has received the balance settled amount of Rs.2,10,000/- by way of demand draft bearing No.111311, dated 4th November, 2019, drawn on Axis Bank, New Delhi from petitioners and that divorce as per muslim law has been obtained by the parties. Respondent No.2 submits that now no grievance against petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.

Since the matrimonial dispute stands amicably resolved between the parties, this petition is allowed and FIR No. 415/2017, under Sections 498-A/406/34 IPC, registered at police station Khajuri Khas, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition stands disposed of.

(BRIJESH SETHI) JUDGE NOVEMBER 06, 2019 r