AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
Crl. M.A. 38893/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 5439/2019
Vide the present petition, the petitioners seek quashing of FIR No.1162/2017 dated 12.09.2017 registered at Police Station Vijay Vihar and consequent proceedings arising there from.
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 18.02.2017 as per Hindu rites and rituals.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated 10.04.2019 before the Meditation Centre, Rohini Court, Delhi and settled all their disputes amicably.
The complainant is present with her counsel and has been identified by SI Vijay Singh of Police Station Vijay Vihar and submits that matter has been settled and she does not wish to prosecute any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, of FIR No.1162/2017 dated 12.09.2017 registered at Police Station Vijay Vihar and consequent proceedings there from are quashed.
The petition is allowed accordingly.
Dasti.