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Judgment
22 paragraphs · 257 wordsSuresh Kumar Kait, J
CRL. M.A. 3065/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.626/2021 & CRL.M.A. 3066/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.961/2015 dated 16.07.2015 registered at Police Station Vijay Vihar and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 22.04.2008 as per Hindu rites and rituals. One male child was born out of the wedlock namely
Sambhav. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 01.01.2009.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise-
cum-settlement deed dated 08.06.2018 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Mohit of Police Station Vijay Vihar 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.961/2015 dated 16.07.2015 registered at Police Station Vijay Vihar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.