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Judgment
Suresh Kumar Kait, J
Crl. M.A. 6054/2021 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
Crl.M.C.1184/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.38/2020, registered at Police Station Harsh Vihar, Delhi and 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 24.11.2017 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 17.04.2018.
Petitioners and respondent no.2 entered into an amicable settlement vide MoU/Settlement/Compromise Deed dated 31.07.2020 and settled all their disputes amicably.
Complainant is present in person and has been identified by SI Vineet 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.38/2020, registered at Police Station Harsh Vihar, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.