AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
CRL. M.A. 15299/2020 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.2147/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.230/2018 dated 30.06.2018, registered at PS â€" Nangloi, Delhi
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 and with the consent of counsel for parties, the present petition is taken up for
final disposal.
Petitioner no.1 and respondent no.2 got married on 12.12.2013 as per Hindu rites and ceremonies.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Mediation
Centre, Tis Hazari District Courts, Delhi vide a Settlement Agreement dated 17.01.2020 and settled all their disputes amicably.
Complainant is present in person and has been identified by Insp. Vipin/IO 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.230/2018 dated 30.06.2018, registered at PS â€" Nangloi, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.