IBRAHIM KHAN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present writ petition, petitioners seek direction thereby for quashing of FIR No. 637/2019, registered at PS Jafrabad, Delhi and all other proceedings arising therefrom.

(2.) The present writ petition is filed on the ground that parties have settled their disputes and respondent no.2 has no objection if the present petition is allowed.

(3.) Petitioner no.1 and respondent no.2 got married on 28.02.2019 as per Muslim rites and customs. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately after June 2019.