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
23 paragraphs · 274 wordsSuresh Kumar Kait, J
Crl. M.A. 4713/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1213/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.528/2016 dated 17.08.2018 registered at Police Station Vikaspuri 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 03.09.2013 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 29.11.2017. One girl child namely Baby Priyanshi (Date of Birth 20.06.2018) was born out of
the wedlock. The child is presently in custody of her mother/respondent no.2.
Petitioners and respondent no.2, with the intervention of their well wishers and relatives, have entered into an amicable settlement before the
Mediation Centre, Dwarka Courts, New Delhi vide settlement deed dated 01.07.2019 and settled all their disputes amicably.
Complainant/Respondent no.2 is present in person and has been identified by W/SI Krishna/IO and submits that matter has been settled and now
she is living with her husband, 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.528/2016 dated 17.08.2018 registered at Police Station Vikaspuri and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti