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
18 paragraphs · 221 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Vide the present petition, petitioners seek direction for quashing of FIR No.470/2021 dated 13.05.2021 registered at Police Station Nihal Vihar and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for 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 05.09.2009 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed
dated 09.06.2021 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by ASI Malkhan Singh/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.470/2021 dated 13.05.2021 registered at Police Station Nihal Vihar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.