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Judgment
14 paragraphs · 277 wordsSuresh Kumar Kait, J
CRL. M.A. 981/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 220/2020
Vide the present petition, the petitioners seek quashing of FIR No. 106/2016 dated 18.01.2016 registered at Police Station - Mangol Puri 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 15.02.2002 as per Hindu rites and rituals. Three children were born out of the wedlock, namely, Tamanna, Mehak and Lakshita. Respondent no. 2 was thrown out of the matrimonial home with her daughters on 26.06.2005.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed dated 22.11.2019 and settled all their disputes amicably. Petitioner No.1 and respondent No.2 started living together from 30.07.2018.
The complainant is present in person with her counsel and has been identified by Inspector Jaspal Singh of Police Station - Mangol Puri 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 FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 106/2016 dated 18.01.2016 registered at Police Station - Mangol Puri and consequent proceedings arising therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.