AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 279 wordsSuresh Kumar Kait, J
CRL. M.A. 40652/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.5876/2019
Vide the present petition, the petitioners seek direction thereby quashing FIR No.66/2017 dated 05.08.2017, registered at P.S. Parliament Street and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and learned counsel for respondent no.2.
With the consent of the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 08.03.2014 as per Hindu rites and ceremonies and one girl child namely Tanya, was born out of the said wedlock. Due to extreme incompatibilities between the petitioner no.1 and respondent no.2, they started living separately.
The present petition is filed on the ground that the parties have settled their disputes vide settlement dated 06.07.2019 before the Delhi Mediation Centre, Patiala House Courts, New Delhi and they have started living together in a rented accommodation with their child Tanya and accordingly, the respondent no.2 has no objection if the present petition is allowed.
Respondent no.2 is personally present in Court and has been identified by SI Puja Saini and submits that matter has been settled and she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.66/2017 dated 05.08.2017, registered at P.S. Parliament Street and all other proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.