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Judgment
22 paragraphs · 263 wordsSuresh Kumar Kait, J
CRL. M.A. 2431/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.463/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.740/2015 dated 08.08.2015 registered at Police Station Vikaspuriand
consequent 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, present petition is
taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 28.05.2013 as per Hindu rites and rituals. One female child was born out of the wedlock namely
Aarattrika Singh. Due to extreme incompatibilities between Petitioner no.1 and respondent no.2, they started living separately from 10.08.2014.
Petitioner no.1and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the
Counselling Cell, Family Courts, Dwarka Courts, New Delhivide settlement deed dated 15.10.2019and settled all their disputes amicably.
Complainant/respondent no.2is present in person through video conferencing and has been identified by SI Manjuof Police Station VikasPuriand
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.740/2015 dated 08.08.2015 registered at Police Station Vikaspuri and consequent proceedingsemanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.