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Liyakat Ali And Ors vs State And Anr on 30 August, 2022

Author: Asha Menon

Bench: Asha Menon

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                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       CRL.M.C. 1875/2022
                                  LIYAKAT ALI AND ORS                                 ..... Petitioners
                                                Through:          Mr. Shivankur Shukla, Advocate with
                                                                  petitioners in person.
                                                     versus

                                  STATE AND ANR.                                     .....Respondents
                                               Through:           Ms.Manjeet Arya, APP for State with
                                                                  SI Dharambir.
                                                                  Mr. Prasant, Adv. for R-2 with R-2 in
                                                                  person.
                                  CORAM:
                                  HON'BLE MS. JUSTICE ASHA MENON
                                                     ORDER

% 30.08.2022

1. This petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 330/2015, registered under Sections 498A/406/34 IPC, at Police Station Hauz Qazi, Delhi.

2. The petitioners and respondent No.2 are present in person and have been identified by the Investigating Officer (I.O.).

3. The Settlement Agreement dated 5th May, 2022 arrived at between the parties through the intervention of the Delhi High Court Mediation & Conciliation Centre is placed on the record.

4. Ms. Manjeet Arya, learned APP for the State, has affirmed that the I.O. has made inquiries and confirmed that the petitioner No.1 and the respondent No.2 are residing together amicably. The report may be placed on the e-file by the I.O. in the course of the day.

5. In view of the Settlement arrived at between the parties as also the fact that the petitioner No.1 and respondent No.2 are residing happily together, in the interest of family relationship, following the judgment of the Supreme Court in in Gian Singh Vs. State of Punjab & Anr. (2012) 2 SCC (L&S) 998, Jitendra Raghuvanshi Vs. Babita Raghuvanshi (2013) 4 SCC 58 and State of Madhya Pradesh Vs. Laxmi Narayan & Ors. (2019) 5 SCC 688, the Court finds itself justified in exercising its powers under Section 482 Cr.P.C., as no purpose would be served in continuing with the criminal proceedings.

6. The petition is accordingly allowed and the FIR No. 330/2015, registered under Sections 498A/406/34 IPC, at Police Station Hauz Qazi, Delhi and all subsequent proceedings arising therefrom stand quashed.

7. The petition stands disposed of alongwith the pending applications.

8. The order be uploaded on the website forthwith.

ASHA MENON, J AUGUST 30, 2022 ck CRL.M.C. 1875/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:30.08.2022 18:27:57