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Judgment
15 paragraphs · 268 wordsSuresh Kumar Kait, J
CRL. M.A. 43446/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6690/2019
Vide the present petition, the petitioners seek quashing of FIR No. 525/2015 registered at Police Station - Kanjhawala, Delhi 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 24.06.2013, as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.
The petitioners and respondent no.2 have entered into an amicable settlement and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI - Sadanand of Police Station - Kanjhawala 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. 525/2015 registered at Police Station - Kanjhawala, Delhi and consequent proceedings arising therefrom are hereby quashed.
It is made clear that if the amount is not paid as per the settlement by the petitioner, the respondent No. 2 is at liberty to get revive the present case.
The petition is allowed and disposed of accordingly. Dasti.