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Judgment
18 paragraphs · 217 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.845/2017 dated 28.09.2017 registered at Police Station Samaipur Badli
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 present in person 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 02.03.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately since June 2016.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into a mutual settlement on 21.12.2017 and settled
all their disputes amicably.
Complainant/Respondent no.2 is present in person and has been identified by SI Lokesh Singh/IO and now she is living with her husband, therefore,
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.845/2017 dated 28.09.2017 registered at Police Station Samaipur Badli and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.