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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No. 1185/2018 dated 19.12.2018 registered at Police Station Uttam Nagar and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the 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 22.01.2017 as per Hindu rites and rituals.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement before the Mediation Centre, Dwarka Courts vide settlement deed dated 29.06.2019 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by WSI Sushma of Police Station Uttam Nagar and submits that petitioner no.1 and respondent no.2 are residing together as husband and wife since 29.06.2019 and since the matter has been settled therefore she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, FIR No. 1185/2018 dated 19.12.2018 registered at Police Station Uttam Nagar and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.