Shahzad Ahmad & Ors. vs State & Anr.
2019 Latest Caselaw 5296 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: October 31, 2019

+      W.P.(CRL) 3059/2019 and CRL.M.A. 38304/2019 (stay)


       SHAHZAD AHMAD & ORS.                   ..... Petitioners
                    Through Mr. Sunil Ahlawat, Advocate
                    versus
       STATE & ANR.                        ..... Respondents

                          Through      Mr. R.S. Kundu, ASC with Ms.
                                       Shrestha Bhanti and Mr. Shivam
                                       Saharan, Advocates for R-1/State
                                       with ASI Ramesh Chand, P.S.:
                                       Badarpur

                                      Mr. Rohms Davin Ahawat,
                                      Advocate for R-2

                          CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI
                    JUDGMENT

BRIJESH SETHI, J (oral)

1. Quashing of FIR No. 477/2018, under Sections 498-A/406/34 IPC, registered at police station Badar Pur (South-East), Delhi is sought on the ground that the dispute between the parties stands amicably settled. Respondent no.2 is present in the court today and submits that she has settled the dispute with the petitioners without any undue influence, coercion or pressure from any source whatsoever.

2. Notice.

3. Mr. R.S. Kundu, learned ASC accepts notice and submits that petitioners as well as respondent No.2/ complainant of this FIR, who are present in the Court have been duly identified by the Investigating Officer of this case.

4. The petitioner no.1 and respondent no.2 have submitted that they have settled their disputes and claims amicably with each other and decided that both the parties will live together as husband and wife.

5. Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved. Respondent No.2 further submits that now no dispute with petitioners survives and therefore, the proceedings arising out of the FIR in question be brought to an end.

6. Since the dispute stands amicably resolved between the parties, the petition is allowed and FIR No. 477/2018, under Sections 498-A/406/34 IPC, registered at police station Badar Pur (South-East), Delhi and the proceedings emanating therefrom are quashed qua petitioners.

7. The petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE OCROBER 31, 2019/savita