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Judgment
18 paragraphs · 233 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.0924/2018 dated 10.10.2018 registered at Police Station Mangol Puri
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and 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 15.05.2017, Delhi, as per Hindu rites and rituals. Due to extreme incompatibilities between
petitioners and respondent no.2, they started living separately.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement on 20.11.2018 and
settled all their disputes amicably and are living together as husband and wife, peacefully and happily.
Complainant is present in person and has been identified by SI Hawa Singh of Police Station Mangol Puri 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.0924/2018 dated 10.10.2018 registered at Police Station Mangol Puri and consequent proceedings
emanating therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.