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Judgment
Suresh Kumar Kait, J
Crl.M.A. 37473/2019 (Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
CRL.M.C. 5045/2019
Vide the present petition, the petitioner seeks quashing of FIR No. 921/2016 dated 17.12.2016, registered at Police Station Rajouri Garden and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 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 20.11.2013 as per hindu rites and rituals Due to extreme incompatibilities between the petitioners and respondent no.2, they had started living separately..
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Sanjeet Singh of Police Station Rajouri Garden 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. 921/2016 dated 17.12.2016 registered at Police Station Rajouri Garden and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.