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Judgment
21 paragraphs · 237 wordsSuresh Kumar Kait, J
Crl. M.A. 2778/2021 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.554/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.230/2018, registered at Police Station Saket, Delhi and consequent
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through video conferencing and with the consent of counsel
for parties, present petition is taken up for final disposal.
Petitioner no.2 and respondent no.2 got married on 17.04.2005. Two children (one boy and one girl) were born out of the said wedlock. Due to
extreme incompatibilities between petitioner no.2 and respondent no.2, they started living separately since 2015.
Petitioner no.2 and respondent no.2 entered into an amicable settlement vide settlement dated 27.01.2020 before the Mediation Centre, Saket
Courts, New Delhi.
Complainant/respondent no.2 is present in person and has been identified by WSI Nitesh of Police Station Saket 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 FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No.230/2018, registered at Police Station Saket, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.