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Judgment
Suresh Kumar Kait, J
Crl. M.A. 1276/2021 (exemption)
Allowed, subject to all just exceptions.
Applications are disposed of.
CRL.M.C.247/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.169/2017, registered at Police Station Hauz Qazi, Delhi and consequent
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in Court 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 26.01.2015 as per Muslim rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, the dispute arose between them. Petitioner no.1 and respondent no.2 entered into an amicable settlement before Delhi Mediation
Centre, Tis Hazari Courts, Delhi vide Settlement dated 7.05.2019. As per the settlement, petitioner no.1 has already given divorce to respondent no.2
as per Shariat Law, which has already been accepted by her.
Complainant/respondent no.2 is present in person through video conferencing and has been identified by SI Habeeb 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.169/2017, registered at Police Station Hauz Qazi, Delhi and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.