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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Crl. M.A.13537/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1896/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0115/2013 dated 01.03.2013, registered at PS - Jagat Puri, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned 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 22.02.2004 as per Hindu rites and rituals. Out of the said wedlock, one female child, namely, Mansha, was born in 01.10.2006. Due to extreme incompatibilities between petitioners and respondent No.2, they started living separately from 04.10.2012.
Petitioners and respondent No.2 entered into an amicable settlement vide MoU dated 01.12.2018 and settled all their disputes amicably.
Complainant is present in person and has been identified by SI Kiran Pal/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.0115/2013 dated 01.03.2013, registered at PS - Jagat Puri, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.