AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
21 paragraphs · 244 wordsSuresh Kumar Kait, J
CRL. M.A. 2844/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.573/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.430/2016 dated 10.10.2016 registered at Police Station Bawana and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 19.01.2012 as per Hindu rites and rituals. One male child was born out of the wedlock namely
Darsh. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide memorandum
deed dated 03.11.2020 and started living together as husband and wife.
Complainant/respondent no.2 is present in person and has been identified by SI Jagbir of Police Station Bawana 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.430/2016 dated 10.10.2016 registered at Police Station Bawana and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.