Mohd. Wahid & Ors. vs State & Anr.
2019 Latest Caselaw 5012 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Date of decision: 17.10.2019
+     W.P.(CRL) 2890/2019
      MOHD. WAHID & ORS.
                                                                ..... Petitioner
                          Through      Mr. Gautam Kumar, Adv.

                          versus

      STATE & ANR.
                                                              ..... Respondent
                          Through      Mr. Sanjay Lao, ASC with Mr.
                                       Karanjeet Rai Sharma for State.
                                       SI Rajendra from PS Nangloi.

      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (ORAL)

1. Quashing of FIR No. 524/2019, under Sections 308/34 IPC,

registered at police station Nangloi, New Delhi is sought on the ground

that the matrimonial dispute stands amicably settled between the parties.

2. All the petitioners and Respondent no. 2 are present in the Court

and they have been duly identified by Investigating Officer of this case.

3 It is submitted by both the parties that the dispute between them has been amicably resolved and now they have no grievance against each

other and therefore, the FIR in question and proceedings emanating there

from be quashed.

4. In view of the fact that both the parties have resolved their dispute

amicably, FIR No. 524/2019, under Sections 308/34 IPC, registered at

police station Nangloi, New Delhi and proceedings emanating there

from, are hereby quashed qua petitioners.

5. Petition is accordingly disposed of.

BRIJESH SETHI, J

OCTOBER 17, 2019 AK