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Judgment
11 paragraphs · 247 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No.174/2016 dated 21.04.2016 registered at Police Station Kanjhawala instituted for the offences punishable under Sections 498A/406/34 of the IPC 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 01.03.2013 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 27.10.2014.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement by mutual consent. They had started living together as husband and wife happily and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by ASI Ramesh Kumar 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.174/2016 dated 21.04.2016 registered at Police Station Kanjhawala and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.