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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioner seeks direction thereby quashing FIR No.591/2017 dated 13.10.2017, registered at Police Station -Burari, for the offence punishable under Section 354(C) IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent No.2 has no objection if the present petition is allowed.
Respondent No.2 is personally present in Court and she has been identified by SI Gurbachan Singh/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into a compromise whereby the petitioner and respondent no.2 got married with each other at Gurudawara Parkash Kutti, Udasi Ashram, Majnu Ka Tilla, Delhi on 01.09.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the FIR No.591/2017 dated 13.10.2017, registered at Police Station - Burari, for the offence punishable under Section 354(C) IPC and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.