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Judgment
21 paragraphs · 256 wordsSuresh Kumar Kait, J
CRL. M.A. 3302/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.800/2020
Vide the present petition, petitioners seek quashing of FIR No. 116/2010 dated 9.4.2010 registered at Police Station Nangloi, Delhi and all other
proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the 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 20.4.2008 as per Hindu rites and rituals. One child was born out of the wedlock, namely Master
Rudra. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately since July, 2008.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before Mediation
Centre, Tis Hazari Courts, Delhi vide settlement dated 1.3.2011 and settled all their disputes amicably.
Respondent no.2 is present in person with her counsel and has been identified by SI Ishwar 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. 116/2010 dated 9.4.2010, registered at Police Station Nangloi, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.