Ibrahim Khan & Anr. vs Govt. Of Nct Of Delhi & Anr.
2021 Latest Caselaw 1512 Del

$~11
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 21.05.2021

+       W.P. (CRL) 250/2021
        IBRAHIM KHAN & ANR.                       .....Petitioners
                      Through: Mr. Bharat Saini, Adv.
                      versus
        GOVT. OF NCT OF DELHI & ANR.              .....Respondent
                      Through: Ms. Richa Kapoor, ASC (Crl.) for
                                State with Ms. Shivani Sharma and
                                Ms. Surabhi Katyal, Advs. & ASI
                                Naresh, PS Jafrabad
                                R-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. Vide the present writ petition, petitioners seek direction thereby for

quashing of FIR No. 637/2019, registered at PS - Jafrabad, Delhi and all

other proceedings arising therefrom.

2. The present writ petition is filed on the ground that parties have

settled their disputes and respondent no.2 has no objection if the present

petition is allowed.

3. Petitioner no.1 and respondent no.2 got married on 28.02.2019 as per

Muslim rites and customs. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately after June

2019.

4. Petitioner no.1 and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide Divorce

(Talaq)-cum-Settlement Deed dated 22.11.2020 and settled all their disputes

amicably.

5. Respondent no. 2 is personally present in Court with her learned

counsel and she has been identified by ASI Naresh/IO and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

6. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

7. For the reasons afore-recorded, FIR No. 637/2019, registered at PS -

Jafrabad, Delhi and consequent proceedings emanating therefrom are

quashed.

8. The petition is, accordingly, allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE MAY 21, 2021/rk