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Judgment
Suresh Kumar Kait, J
CRL. M.A. 2853/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 574/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.39/2019 dated 15.02.2019 registered at Police Station Vijay Vihar and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through video conferencing 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 22.06.2018 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 24.07.2018.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the
Counselling Cell, Family Courts, North West, Rohini, Delhi vide settlement deed dated 04.12.2019 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Parveen of Police Station Vijay Vihar 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.39/2019 dated 15.02.2019 registered at Police Station Vijay Vihar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.