SANE ALAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 686/2019 registered at PS Jafrabad under Sec. 323/354/354B/509/34 IPC.

(2.) Learned counsel for the petitioner submits that petitioner No.1 is the brother-in-law of the complainant, petitioner No.2 and 3 are the father-in-law and mother-in-law and petitioner No.4 is the sister-inlaw of the complainant.

(3.) Learned counsel submits that in fact, respondent No.2-complainant along with her husband and her child is living with the petitioner No.2 and 3. It has been submitted that the present incident occurred on some trivial issue which led to the registration of the FIR. It has further been submitted that thereafter with the intervention of common friends and well-wishers, the parties have reached on the MoU 1/10/2021 and now they have amicably resolved the dispute. The complainant -respondent No.2 is present in person. She states that she has settled the matter amicably and now wants to live peacefully with her in-laws.