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Judgment
24 paragraphs · 333 wordsSuresh Kumar Kait, J
CRL. M.A. 2350/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.567/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 223/2014 dated 29.3.2014 registered at Police Station Dabri,
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, the present petition
is taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 2.12.2007 as per Hindu rites and rituals. One female child, namely Baby Purva', was born out of
the said wedlock Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately since 2011.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before Mediation
Centre Dwarka Courts, New Delhi vide a Settlement dated 24.2.2017 and settled all their disputes amicably.
Respondent no.2 is present in person with her counsel and has been identified by W/SI Chander Kanta (IO) and submits that matter has been
settled and she does not wish to prosecute the matter any further.
The total settlement amount is Rs.2,50,000/-(Rupees Two Lakhs Fifty Thousand only). It is submitted that the respondent No. 2 has already
received an amount of Rs. 1.5 lakhs (Rupees One Lakh Fifty Thousand only ). An FDR bearing Sr. No.161000 issued on 10.1.2020 in favour of their
daughter for the balance amount of Rs.1,00,000/- (Rupees One Lakh only) is handed over to the respondent No. 2 today in the Court.
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. 223/2014 dated 29.3.2014 registered at Police Station Dabri, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.