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Judgment
Suresh Kumar Kait, J
CRL. M.A. 1400/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 326/2020
Vide the present petition, the petitioners seek quashing of FIR No. 309/2017 dated 01.07.2017 registered at Police Station - Ambedkar Nagar and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State. Respondent No. 2 is present in person.
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 03.12.2014 as per Hindu rites and rituals.
The petitioner No. 1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide mediation settlement dated 29.05.2019 and settled all their disputes amicably.
The complainant/ respondent no. 2 is present in person and has been identified by SI Satyavir Singh 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. 309/2017 dated 01.07.2017 registered at Police Station - Ambedkar Nagar and consequent proceedings arising therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.