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Judgment
18 paragraphs · 225 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.127/2012 dated 13.05.2012 registered at Police Station Jafrabad and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and 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 17.04.2009 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from December, 2011.
Petitioners and respondent no.2, with the intervention of their well wishers and relatives, have entered into an amicable settlement before the
Counselling Cell, Karkardooma Court, Delhi on 13.05.2019 and settled all their disputes amicably.
Complainant is present in person and has been identified by SI Sushil Singh of Police Station Jafrabad 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.127/2012 dated 13.05.2012 registered at Police Station Jafrabad and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.