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Judgment
27 paragraphs · 327 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 1281/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.249/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.165/2018 dated 27.04.2018 registered at Police Station Tilak Nagar,
Delhi 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 20.04.2016 per Hindu rites and rituals. Due to extreme incompatibilities between petitioner no.1
and respondent no.2, they started living separately since 22.12.2017.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi
Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated
12.2018 and settled all their disputes amicably.
The total settlement amount is Rs.2,85,000/-(Rupees Two Lakhs Eighty Five Thousand only). It is submitted that the respondent no. 2 has already
received an amount of Rs.1,85,000/- (Rupees One Lakh Eighty Five Thousand only). A demand draft bearing No. 011492 dated 20.11.2020 for the
balance amount of Rs. 1,00,000/- (Rupees One Lakh) is given to respondent no. 2 today.
Complainant is present in person and has been identified by SI Anuj Mor of Police Station Tilak Nagar 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.165/2018 dated 27.04.2018 registered at Police Station Tilak Nagar, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The judgment be uploaded on the website of this Court forthwith.