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Judgment
Suresh Kumar Kait, J
Crl. M.A. 3712/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 908/2020
Vide the present petition, petitioner seeks direction for quashing of FIR No.302/2013 dated 04.09.2013 registered at Police Station Kirti Nagar and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 present in person and with the consent of counsel for parties, present petition is
taken up for final disposal.
Petitioner and respondent no.2 got married on 16.11.2001 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and
respondent no.2, they started living separately from 28.04.2013
Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Mediation
Centre, Tis Hazari Courts, Delhi vide settlement deed dated 26.04.2017 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Pankaj of Police Station Kirti Nagar 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 FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No.302/2013 dated 04.09.2013 registered at Police Station Kirti Nagar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
Order dasti.