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
22 paragraphs · 248 wordsSuresh Kumar Kait, J
CRL. M.A. 236/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.50/2020
Vide the present petition, petitioners seek quashing of FIR No. 960/2015 dated 30.11.2015 registered at Police Station Rani Bagh, Delhi and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and by counsel for respondent no.2 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 31.7.2006 as per Hindu rites and rituals. One female child was born out of the wedlock, namely
Relgneth @ Pari on 15.3.2008. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately since
16.3.2015.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement and settled all their
disputes amicably.
Respondent no.2 is present in person with her counsel and has been identified by SI Gaurav (IO) 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. 960/2015 dated 30.11.2015 registered at Police Station Rani Bagh, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.