Shabaz And Ors vs State And Anr.

Suresh Kumar Kait, J

The hearing has been conducted through video conferencing.

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.

Notice.

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.

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.

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.

This petition stands accordingly disposed of.