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Sh. Ravneet Singh Bamrah vs Govt. Of N.C.T. Of Delhi & Anr on 5 October, 2021

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~25
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      CRL.M.C. 2418/2021 & CRL.M.A. 15943/2021
                             SH. RAVNEET SINGH BAMRAH                            ..... Petitioner
                                                Through:     Petitioner in person through VC with
                                                             counsel. (appearance not given.)
                                                versus

                             GOVT. OF N.C.T. OF DELHI & ANR.                     ..... Respondent

                                                Through:     Mr.Mukesh Kumar, APP for State.
                                                             R-2 in person through VC.
                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                     ORDER

% 05.10.2021 (Physical Hearing) CRL.M.A. 15943/2021 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The petitioner and respondent no.2 have joined the proceedings through Video Conferencing.

The petitioner, vide the present petition seeks the quashing of the FIR No.148/2018, PS Model Town under Sections 498A/406/34 of the Indian Penal Code, 1860 submitting to the effect that the matter has been settled between the petitioner and the respondent no.2 vide a Memorandum of Understanding dated 12.07.2021 and that the marriage between the petitioner and the respondent no.2 has also since been dissolved vide a Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:05.10.2021 19:33:50 This file is digitally signed by PS to HMJ ANU MALHOTRA.

decree of divorce through mutual consent under Section 13B(2) of the HMA, 1955 in HMA Petition No.1005/2021 vide a decree dated 26.08.2021 of the Court of the learned Judge, Family Court, North District, Rohini.

The deputed Investigating Officer of the case informs that the original Investigating Officer of the case is hospitalized and that he is not in a position to identify the petitioner and the respondent no.2. In the circumstances, the SHO, PS Model Town is directed to depute a officer in a capacity to identify the petitioner and the respondent no.2 and the proofs of identity on the record of the petitioner and the respondent no.2 and the power of attorney holder of the petitioner be also verified by the State.

The matter be re-notified for 10.11.2021.

ANU MALHOTRA, J OCTOBER 5, 2021 'Neha Chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:05.10.2021 19:33:50 This file is digitally signed by PS to HMJ ANU MALHOTRA.