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
24 paragraphs · 284 wordsSuresh Kumar Kait, J
CRL. M.A. 2136/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.375/2021
Vide the present petition, petitioners seek direction for quashing of FIR No. 266/2017 dated 20.08.2017 registered at Police Station Khyala and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2/respondent no.2 present in person 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 01.06.2009 as per Hindu rites and rituals. Two children were born out of the wedlock namely
Master Vansh Grover and Miss Pranjal Grover. Due to extreme incompatibilities between petitioners and respondent no.2, they started living
separately.
Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi
Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated 11.02.2020 and settled all their disputes amicably and decided to live as
husband and wife.
Complainant/respondent no.2 is present in person and has been identified by SI Rooma Yadav of Police Station Khyala 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. 266/2017 dated 20.08.2017 registered at Police Station Khyala and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.