Satbir Singh And Ors vs State Nct Of Delhi And Anr

Suresh Kumar Kait, J

Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.129/2013 dated 10.04.2013, registered at PS - Khyala, and all other proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for State and by counsel for respondent no.2 and with the consent of counsel for parties, the present petition is taken up for final disposal.

Petitioner no.1 and respondent no.2 got married on 05.05.2002 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 18.01.2013.

Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi Mediation Centre, Tis Hazari Courts, Delhi vide settlement deed dated 13.11.2018 and settled all their disputes amicably.

Complainant is present in person and has been identified by SI Gursewak Singh/IO of the present case 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 FIR as no useful purpose would be served in prosecuting petitioners any further.

For the reasons afore-recorded, FIR No.129/2013 dated 10.04.2013, registered at PS - Khyala, and consequent proceedings emanating therefrom are quashed.

The petition is, accordingly, allowed and disposed of.