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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No.464/2015 dated 31.08.2015 registered at Police Station Naraina, Delhi 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 05.11.2013 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 29.01.2015.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement vide memorandum of understanding dated 13.12.2019 and settled all their disputes amicably.
The complainant is present in person and has been identified by ASI Raghubir of Police Station Naraina and submits that she has started residing in matrimonial house with her husband and since the matter has been settled, therefore, she does not wish to prosecute the petitioners 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.464/2015 dated 31.08.2015 registered at Police Station Naraina, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.