Sikander & Ors. vs State & Anr.
2019 Latest Caselaw 5014 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Date of decision: 17.10.2019
+     W.P.(CRL) 2885/2019
      SIKANDER & ORS.                               ..... Petitioners
                          Through      Mr. Dinesh Prasad, Adv.

                          versus

      STATE & ANR                                  ..... Respondent
                          Through      Mr. Sanjay Lao, ASC with Mr.
                                       Karanjeet Rai Sharma for State.
                                       ASI Rajender Singh from PS
                                       Nangloi
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (ORAL)

1. Quashing of FIR No. 523/2019, under Sections 308/341/34 IPC,

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

that the matrimonial dispute stands amicably settled between the parties.

2. Notice. Learned ASC accepts notice.

3. All the petitioners and respondent no. 2 are present in the Court

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

4. 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.

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

amicably, FIR No. 523/2019, under Sections 308/341/34 IPC, registered

at police station Nangloi, New Delhi and proceedings emanating there

from, are hereby quashed qua petitioners.

6. Petition is disposed of accordingly.

BRIJESH SETHI, J

OCTOBER 17, 2019 AK