Liyakat Ali And Ors vs State And Anr on 28 April, 2022

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Delhi High Court - Orders

Liyakat Ali And Ors vs State And Anr on 28 April, 2022

Bench: Asha Menon

                          $~147
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +        CRL.M.C. 1875/2022, CRL.M.A. 7972/2022 (for exemption)
                                   LIYAKAT ALI AND ORS                          ..... Petitioners
                                                      Through:      Mr. Shivankur Shukla, Advocate.

                                                      versus

                                   STATE AND ANR.                                     ..... Respondents
                                                      Through:      Ms.Manjeet Arya, APP for the State
                                                                    with SI Dharmavir.

                                   CORAM:
                                   HON'BLE MS. JUSTICE ASHA MENON
                                                      ORDER

% 28.04.2022 CRL.M.A. 7972/2022 (for exemption)

1. Allowed, subject to all just exceptions.

2. The application stands disposed of.

CRL.M.C. 1875/2022

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

4. All petitioners and respondent No.2 are present in person before the Court.

5. Mr. Shivankur Shukla, learned counsel for the petitioners, submits that the parties have arrived at a mutual Settlement.

CRL.M.C. 1875/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:28.04.2022 18:50:46

6. Despite repeated queries to the respondent No.2 as well the petitioner No.1, there is absolutely no clarity about the terms of the Settlement. It is only revealed that there is no monetary settlement in favour of the respondent No.2. The child of the parties i.e. petitioner No.1 and respondent No.2 is with the petitioner No.1.

7. Respondent No.2 states that the parties have not divorced.

8. In this state of affairs, it is considered appropriate that since all parties are present today, they appear before the Delhi High Court Mediation and Conciliation Centre to work out the Settlement with greater clarity to enable this Court to proceed further in the matter.

9. Accordingly, parties are directed to appear before the Secretary, Delhi High Court Mediation and Conciliation Centre today at 2:00 PM for assignment of a mediator.

10. List for further proceedings with report of Settlement on 11 th May, 2022.

11. The order be uploaded on the website forthwith.

ASHA MENON, J APRIL 28, 2022 ck CRL.M.C. 1875/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:28.04.2022 18:50:46

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Delhi High Court - Orders