Faizan Ali & Anr. vs State & Anr.
2020 Latest Caselaw 1018 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                        Date of decision: February 14, 2020

+      W.P.(CRL) 460/2020 and CRL.M.A. 3408/2020

       FAIZAN ALI & ANR.                            ..... Petitioners

                          Through      Mr. R.P.S. Bhatti, Advocate
                                       alongwith petitioners in person

                          versus

       STATE & ANR.                                 ..... Respondents

                          Through      Mr.    Ranbir     Singh    Kundu,
                                       Additional    Standing    Counsel
                                       (Criminal) for the State with Mr.
                                       Shivom Saharon and Mr. Hitesh
                                       Vali,   Advocates     with    ASI
                                       Manveer, P.S.: Gokul Puri

                                       Complainant/Respondent no.2 in
                                       person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 471/2016, under Sections 308/506/34 IPC, registered at police station Gokul Puri, Delhi is sought on the ground that the family dispute stands amicably settled between the parties vide

Compromise Deed dated 28th January, 2020.

Petitioners and respondent No.2/complainant are present in the Court and they have been duly identified by Investigating Officer of this case.

Respondent No.2, present in the Court, submits that the petitioners are relatives (petitioner no.1 is his son-in-law and petitioner no.2 is father-in-law of his daughter Sana) and the dispute with petitioners has been amicably resolved vide Compromise Deed dated 28th January, 2020 and therefore, the FIR in question and proceedings emanating therefrom be quashed.

In view of the above settlement, that FIR No. 471/2016, under Sections 308/506/34 IPC, registered at police station Gokul Puri, Delhi and proceedings emanating therefrom, are hereby quashed qua petitioners. The petition alongwith pending application is disposed of accordingly.

(BRIJESH SETHI) JUDGE FEBRUARY 14, 2020 savita