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Judgment
15 paragraphs · 240 wordsSuresh Kumar Kait, J
Crl. M.A. 41085/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.6000/2019
Vide the present petition, the petitioners seek quashing of FIR No.109/2012 dated 21.05.2012 registered at Police Station Kanjhawala and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the 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 24.03.2010 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 21.04.2010.
The petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Mediation Centre, Rohini Courts on 22.12.2015 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by ASI Jitender of Police Station Kanjhawala 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 concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, FIR No.109/2012 dated 21.05.2012 registered at Police Station Kanjhawala and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.