AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
Crl. M.A. 17271/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 2439/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 79/2017 dated 19.02.2017 registered at Police Station Geeta Colony and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 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 05.03.2016 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 12.10.2016.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Mediation
Centre, Karkardooma Courts, Delhi vide settlement deed dated 07.01.2020 and settled all their disputes amicably.
Complainant is present in person and has been identified by SI Brij Mohan Negi of Police Station Geeta Colony 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. 79/2017 dated 19.02.2017 registered at Police Station Geeta Colony and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.