AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 239 wordsSuresh Kumar Kait, J
Crl. M.A. 3403/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.832/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.11/2016 dated 04.01.2016 registered at Police Station Kanjhawala
(Outer) and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2. Respondent no.2 present in person and with the consent of
counsel for parties, present petition is taken up for final disposal.
Respondent no.2 was married with Mr.Prateek Kumar (now deceased) on 18.11.2013 as per Hindu rites and rituals. Due to extreme
incompatibilities between them, they started living separately from 18.04.2015
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide Memorandum of
Settlement dated 01.02.2020 and settled all their disputes amicably.
Complainant/Respondent no.2 is present in person and has been identified by ASI Anil Kumar/IO and submits that matter has been settled,
therefore, 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.11/2016 dated 04.01.2016 registered at Police Station Kanjhawala (Outer) and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti