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Judgment
11 paragraphs · 228 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No. 347/2018 dated 29.04.2018 registered at Police Station Ranhola 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 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 01.12.2016 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioner No.1 and respondent no.2, they started living separately from 17.12.2016.
The petitioner No.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated March 2019 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Madan Mohan of Police Station Ranhola 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 concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 347/2018 dated 29.04.2018 registered at Police Station Ranhola and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Dasti.