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Judgment
17 paragraphs · 229 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 852/2014 dated 26.11.2014 registered at Police Station R.K. Puram,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No. 2, who is personally present in Court and with the consent of counsel for
parties, present petition is taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 28.11.2005 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioner
No. 1 and respondent No. 2, they started living separately from 26.07.2014.
Petitioners and respondent No. 2 have settled all their disputes amicably and have started living together w.e.f. May, 2018.
Respondent No. 2 is present in person and has been identified by SI Asha (IO) and submits that matter has been settled and now she is living with
her husband, therefore, she does not wish to prosecute the matter any further.
Taking into account aforesaid facts, this Court is inclined to quash present FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No. 852/2014 dated 26.11.2014 registered at Police Station R.K. Puram, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.