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Judgment
11 paragraphs · 252 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No. 0120/2019 dated 06.05.2019 registered at Police Station Ghazipur 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 21.04.2014 as per Hindu rites and rituals. One female child was born out of the wedlock namely Tashvi. Due to extreme incompatibilities between the petitioner no.1 and respondent no.2, they started living separately from 05.11.2017
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated 24.07.2019 before Co-Mediator of the Mediation Cell, Karkardooma Court, Delhi and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Shailendra of Police Station Ghazipur 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 the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded the FIR No. 0120/2019 dated 06.05.2019 registered at Police Station Ghazipur and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.