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Judgment
11 paragraphs · 262 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No.212/2017 dated 17.03.2017 registered at Police Station Sultanpuri instituted for the offences punishable under Sections 498-A/406/506/34 of the IPC and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.2 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 17.06.2014 as per Hindu rites and rituals. One child was born out of the wedlock namely Khushi Dabas. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately since February 2017.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide MOU. They had started living together as husband and wife happily and settled all their disputes amicably.
The complainant is present in person and has been identified by ASI Tej Pal Singh 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, the FIR No.212/2017 dated 17.03.2017 registered at Police Station Sultanpuri instituted for the offences punishable under Sections 498-A/406/506/34 of the IPC and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.