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Judgment
21 paragraphs · 239 wordsSuresh Kumar Kait, J
CRL. M.A. 91/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.21 /2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 84/2015 dated 9.2.2015 registered at Police Station Harsh
Vihar, Delhi and all other proceedings emanating there from.
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 12.5.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately since 8.2.2015.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement and settled all their
disputes amicably.
Respondent no.2 is present in person with her counsel and has been identified by SI Rajiv (IO) 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. 84/2015 dated 9.2.2015, registered at Police Station Harsh Vihar, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of. Dasti.