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Judgment
15 paragraphs · 235 wordsSuresh Kumar Kait, J
Crl. M.A. 43272/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6632/2019
Vide the present petition, the petitioners seek quashing of FIR No.160/2002 dated 06.06.2002 registered at Police Station Kanjhawala and consequent proceedings arising there from.
Notice issued.
Notice is accepted by learned APP for the State and 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 19.11.2000 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately since 2002.
The petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement and settled all their disputes amicably.
The complainant/respondent no.2 is present in person and has been identified by Insp.Ram Avtar 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.160/2002 dated 6.06.2002 registered at Police Station Kanjhawala and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.