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Judgment
17 paragraphs · 229 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.367/2019 dated 01.07.2019 registered at Police Station Paschim Vihar
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by 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 16.02.2015 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 06.07.2018.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Counselling
Cell, Family Courts, Vishwas Nagar, Delhi vide compromise-cum-settlement deed dated 25.09.2020 and settled all their disputes amicably.
Complainant is present in person and has been identified by W/SI Surabhi Aggarwal of Police Station Paschim Vihar 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 petitioners any
further.
For the reasons afore-recorded, FIR No.367/2019 dated 01.07.2019 registered at Police Station Paschim Vihar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.