AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 247 wordsSuresh Kumar Kait, J
Crl. M.A. 40473/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.5839/2019
Vide the present petition, the petitioners seek quashing of FIR No.106/2013 dated 02.07.2013 registered at Police Station CWC Nanakpura 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 08.12.2010 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately since 2011.
The petitioners and respondent no.2 have entered into an amicable settlement vide joint statement recorded on 28.05.2019 before the Judge Family Court (Central), THC, Delhi, and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by ASI Vijay Pal Singh, PS CWC Nanakpura 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 concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.106/2013 dated 02.07.2013 registered at Police Station CWC Nanakpura and consequent proceedings arising therefrom are quashed.
The petition is allowed accordingly. Dasti.