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Judgment
14 paragraphs · 247 wordsSuresh Kumar Kait, J
Crl. M.A. 3660/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.734/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.451/2017 dated 14.10.2017 registered at Police Station Gandhi Nagar and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 and with the consent of counsel for parties, present petition is taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 29.05.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately since 2017.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Family Courts, Karkardooma Courts, Delhi vide settlement deed dated 28.02.2020 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Veer Pal Singh of Police Station Gandhi 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 the present FIR as no useful purpose would be served in prosecuting petitioners any further.
For the reasons afore-recorded, FIR No.451/2017 dated 14.10.2017 registered at Police Station Gandhi Nagar and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.