Shabaz And Ors vs State And Anr.
2021 Latest Caselaw 1473 Del

$~13
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of decision: 18.05.2021
+     W.P.(CRL) 414/2021
      SHABAZ AND ORS.                                  ..... Petitioners
                  Through:            Mr. Arbab Malik, Advocate

                         Versus

      STATE AND ANR.                              ..... Respondents
                   Through:           Ms. Kamna Vohra, Additional
                                      Standing Counsel for respondent
                                      No.1/State with SI Ravinder
                                      Chander
                                      Respondent No.2 in person

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

% The hearing has been conducted through video conferencing.

1. Quashing of FIR No. 125/2020, under Sections 498-A/406/34 IPC,

registered at police station Shaheen Bagh, Delhi is sought on the ground

that the matrimonial dispute between the parties stands amicably resolved

in terms of Memorandum of Understanding dated 28.01.2021 and that

divorce as per muslim law has been obtained by the parties.

2. Notice.

3. Ms. Kamna Vohra, learned Additional Standing Counsel for the

respondent/State accepts notice and submits that respondent No.2/

complainant of this FIR, is present through video conferencing and she

has been duly identified by the Investigating Officer of this case, who is

also present through video conferencing.

4. Respondent No.2, present in the Court, submits that the dispute

between the parties has been amicably resolved in terms of Memorandum

of Understanding dated 28.01.2021 and she has received the entire settled

amount 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.

5. Since the matrimonial dispute stands amicably resolved between

the parties, this petition is allowed and FIR No. 125/2020, under Sections

498-A/406/34 IPC, registered at police station Shaheen Bagh, Delhi and

the proceedings emanating therefrom are hereby quashed.

6. This petition stands accordingly disposed of.

(SURESH KUMAR KAIT) JUDGE MAY 18, 2021/r