Delhi High Court - Orders
Sayash Mishra vs State (Nct Of Delhi) & Anr on 6 September, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2073/2021
SAYASH MISHRA ..... Petitioner
Through: Mr.Yashpal Singh, Advocate
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr.Mukesh Kumar, APP for State.
Respondent No.2 in person.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 06.09.2021 (Through Video Conferencing) The petitioner vide the present petition seeks the quashing of FIR No. 152/2018 PS Lodhi Colony under Sections 498A/406/34 of the Indian Penal Code, 1860, submitting to the effect that a settlement has since been arrived at between the parties vide a settlement document, copy of which is placed on record as Annexure P-1.
It has been submitted on behalf of the petitioner that the marriage between the petitioner and the respondent No.2 has since been dissolved vide a decree of divorce through mutual consent.
Notice of the petition is issued to the State. At the outset, it has been submitted on behalf of the State that there are two other accused arrayed in the instant case i.e., the father-in-law and mother-in-law of the respondent No.2 but they have not been arrayed as parties to the petition and that the charge sheet has also been filed against the three accused persons.
Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:07.09.2021 13:05:58 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Learned counsel for the petitioner thus seeks to amend the petition to bring on record the parents of the petitioner who are directed to be arrayed on record as the petitioner No.2 and petitioner No.3. The amended memo of parties and the amended petition be filed with a week.
The matter be thus renotified for consideration on 28.9.2021.
ANU MALHOTRA, J SEPTEMBER 6, 2021/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:07.09.2021 13:05:58 This file is digitally signed by PS to HMJ ANU MALHOTRA.