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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No.267/2018 dated 20.12.2018 registered at Police Station Roop Nagar instituted for
the offences punishable under Sections 498A/406/34 of the IPC 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 petitioner no.1 and respondent no.2 got married on 15.12.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between the
petitioners and respondent no.2, they started living separately.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement
deed dated 05.08.2019 and settled all their disputes amicably.
The complainant/respondent no.2 is present in person with her counsel and has been identified by SI Akash Deep 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.267/2018 dated 20.12.2018 registered at Police Station Roop Nagar instituted for the offences
punishable under Sections 498A/406/34 of the IPC and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.