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Judgment
15 paragraphs · 268 wordsSuresh Kumar Kait, J
Crl. M.A. 912/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 209/2020
Vide the present petition, the petitioners seek quashing of FIR No. 170/2017 dated 01.06.2017 registered at Police Station Kalyanpuri and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 14.02.2014 as per Hindu rites and rituals. One male child was born out of the wedlock. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 2016.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement before the Counselling Cell, Family Courts, Vishwas Nagar, Delhi vide settlement deed dated 12.10.2018 and settled all their disputes amicably.
The complainant is present in person and has been identified by SI Amit of Police Station Kalyanpuri 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 the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 170/2017 dated 01.06.2017 registered at Police Station Kalyanpuri and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.