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Judgment
Suresh Kumar Kait, J
Crl. M.A. 669/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 157/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.125/2019 dated 28.05.2019 registered at Police Station Vijay 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 05.03.2016 as per Hindu rites and rituals. One child was born out of the wedlock, namely, Dishu
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 dated 30.07.2019 before
Family Courts, (North-West), Rohini Courts and settled all their disputes amicably.
A demand draft bearing no.011996 dated 17.02.2020 for the balance amount of Rs. 2,00,000/- (Rupees Two Lacs) is handed over to the respondent
no. 2 today in the Court.
Complainant is present in person and has been identified by ASI Jai Bhagwan of Police Station Vijay Vihar 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.125/2019 dated 28.05.2019 registered at Police Station - Vijay Vihar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.