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Judgment
Suresh Kumar Kait, J
Crl. M.A. 17/2021 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.8/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.509/2017 dated 09.11.2017 registered at Police Station Kalkaji and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person 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 20.07.2015. Due to extreme incompatibilities between petitioner and respondent no.2, they
started living separately from 01.05.2017.
Petitioner no.1 and respondent no.2 entered into an amicable settlement vide Memorandum of Understanding/Settlement Agreement dated
05.10.2020 and settled all their disputes amicably.
Respondent No.2 is present in person and has been identified by SI Dinesh Kumar (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.509/2017 dated 09.11.2017 registered at Police Station Kalkaji and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.