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Judgment
16 paragraphs · 346 wordsSuresh Kumar Kait, J
CRL.M.A. 42510-11/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6405/2019
Vide the present petition, the petitioners seek quashing of FIR No. 1454/2015 dated 31.12.2015 registered at Police Station New Usmanpur 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 marriage of deceased Ashif @ Amit and respondent no.2 was solemnized on 18.03.2009 as per Hindu rites and rituals. It was the second marriage of respondent no.2 and her first husband namely Mr. Deepak Sharma had expired and from her first marriage, she had three children. The custody of her children is with respondent no. 2 only. However, no issue was born out of her second marriage.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Mediation Centre, Karkardooma Courts, vide order dated 17.07.2019 and settled all their disputes amicably.
The total settlement amount is Rs. 1,00,000/-(Rupees One Lakh only). It is submitted that the respondent no. 2 has already received an amount of Rs. 50,000/- (Rupees Fifty Thousand only). For the balance amount of Rs. 50,000/- (Rupees Fifty Thousand only) is handed over to the respondent no. 2 in cash today in the Court.
The complainant is present in person with her counsel and has been identified by SI Mahender Pal of Police Station New Usmanpur 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, FIR No. 1454/2015 dated 31.12.2015 registered at Police Station New Usmanpur and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.