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Judgment
11 paragraphs · 228 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No. 110/2014 dated 29.01.2014 registered at Police Station Vasant Kunj North and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 02.05.2011 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.
The petitioner and respondent no.2 with the intervention of their well wishers and relatives have settled all their disputes amicably. However, there is no settlement deed is on record.
The complainant is present in person with her counsel and has been identified by WSI Kailash of Police Station Vasant Kunj North 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, of FIR No. 110/2014 dated 29.01.2014 registered at Police Station Vasant Kunj North and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.