Delhi High Court - Orders
Varun Bangia & Ors vs State (N.C.T. Of Delhi) & Anr on 25 February, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 439/2021
VARUN BANGIA & ORS. ..... Petitioners
Represented by: Mr. Aditya Jain, Advocate
versus
STATE (N.C.T. OF DELHI) & ANR. ..... Respondents
Represented by: Ms. Kamna Vohra, ASC with SI
Neeraj Mor, PS - Shalimar Bagh for
State.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 25.02.2021 The hearing has been conducted through Video Conference.
CRL.M.A. 3098/2021(Exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
W.P.(CRL) 439/2021
1. By this petition, the petitioner seeks quashing of the FIR 487/2019 under Sections 498A/406/34 IPC registered at PS - Shalimar Bagh, Delhi on the ground that parties have settled the matter.
2. Petitioner No. 1 and respondent No. 2 are present through video conferencing.
3. Notice.
4. Learned Additional Standing Counsel for the State accepts notice. Learned Additional Standing Counsel for the State points out to Para 69 of the decree of divorce passed by the Superior Court at Canada, whereby Signature Not Verified Digitally Signed By:JUSTICE W.P. (CRL.) 439/2021 PageGUPTA MUKTA 1 of 2 Signing Date:25.02.2021 20:09:12 divorce decree had been granted in favour of petitioner No. 1 and respondent No. 2, however, they are required to seek a formal decree of divorce from the Family Court, India, based on the above decree.
5. Learned counsel for the petitioner submits that the complaint under the Protection of Women from Domestic Violence Act is also pending, which is required to be withdrawn in the meantime.
6. Notice is also accepted by respondent No. 2, who is present in person through video conferencing and is also identified by the learned counsel for the petitioner.
7. List this petition on 16th July, 2021, when the parties and the Investigating Officer, who identifies them will be present in Court.
8. In the meantime, parties will see that other litigations between the parties are withdrawn and a formal decree of divorce at India is also passed.
9. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
FEBRUARY 25, 2021 PB Signature Not Verified Digitally Signed By:JUSTICE W.P. (CRL.) 439/2021 PageGUPTA MUKTA 2 of 2 Signing Date:25.02.2021 20:09:12