SHABAZ Vs. STATE
LAWS(DLH)-2021-5-72
HIGH COURT OF DELHI
Decided on May 18,2021

Shabaz Appellant
VERSUS
STATE Respondents

JUDGEMENT

Suresh Kumar Kait,J. - (1.)Quashing of FIR No. 125/2020, under Sections 498-A/406/34 IPC, registered at police station Shaheen Bagh, Delhi is sought on the ground that the matrimonial dispute between the parties stands amicably resolved in terms of Memorandum of Understanding dated 28.01.2021 and that divorce as per muslim law has been obtained by the parties.
(2.)Notice.
(3.)Ms. Kamna Vohra, learned Additional Standing Counsel for the respondent/State accepts notice and submits that respondent No.2/ complainant of this FIR, is present through video conferencing and she has been duly identified by the Investigating Officer of this case, who is also present through video conferencing.


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