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Judgment
18 paragraphs · 230 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 131/2019 dated 05.06.2019 registered at Police Station Vijay Vihar and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through video conferencing 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 11.05.2018 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 18.12.2018.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide MoU/settlement
deed dated 20.12.2019 and settled all their disputes amicably.
Complainant is present in person and has been identified by WSI Anju 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. 131/2019 dated 05.06.2019 registered at Police Station Vijay Vihar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.