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Judgment
17 paragraphs · 225 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.73/2020 dated 21.10.2020 registered at Police Station Palam Village 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 through video conferencing 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 03.05.2018 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 09.04.2020.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed
dated 12.10.2020 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by W/ASI Laxmi of Police Station Palam Village 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.73/2020 dated 21.10.2020 registered at Police Station Palam Vihar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.