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Judgment
15 paragraphs · 276 wordsSuresh Kumar Kait, J
Crl. M.A. 173/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.35/2020
Vide the present petition, the petitioners seek quashing of FIR No.641/2014 dated 14.11.2014 registered at Police Station Prasad Nagar instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 19.06.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 17.09.2014.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated 21.02.2019 and settled all their disputes amicably.
The complainant/respondent no.2 is present in person with her counsel and has been identified by W/SI Pinki Dhaniya 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 the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.641/2014 dated 14.11.2014 registered at Police Station Prasad Nagar instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.