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Judgment
21 paragraphs · 240 wordsSuresh Kumar Kait, J
CRL. M.A. 3053/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.621/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.80/2017 dated 07.07.2017 registered at Police Station CAW Cell-
Nanakpura and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 who is present in person 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 11.06.2015 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 15.11.2015.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise-
cum-settlement deed dated 06.02.2020 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by W/SI Sunita of Police Station Nanakpura 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.80/2017 dated 07.07.2017 registered at Police Station CAW Cell-Nanakpura and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.