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Judgment
19 paragraphs · 263 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 760/2015 dated 18.09.2015 registered at Police Station Ranhola (West),
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No. 2 present in person 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 28.11.2012 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 2015.
Respondent No. 2 is present in person and has been identified by SI Parveen Kumar (IO) and submits that matter has been settled and she does not
wish to prosecute the matter any further.
The total settlement amount is Rs. 2,50,000/- (Rupees Two Lakhs Fifty Thousand only). It is submitted that the respondent No. 2 has already
received an amount of Rs. 1,50,000/- (Rupees One Lakh Fifty Thousand only). A demand draft bearing No. 505267 dated 30.01.2020 for the balance
amount of Rs. 1,00,000/- (Rupees One Lakh only) is handed over to the respondent No. 2 today in the Court.
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. 760/2015 dated 18.09.2015 registered at Police Station Ranhola (West), Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.