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Judgment
SURESH KUMAR KAIT, J
The hearing has been conducted through video conferencing.
Crl. M.A. 9785/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1445/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.1065/2016 dated 29.12.2016 registered at Police Station Nand Nagri 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 26.02.2012 as per Muslim rites and ceremonies. One female child was born out of the wedlock
namely Ayra aged around 5 years. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Counselling
Cell, Family Courts, Shahdara District, Delhi vide settlement deed dated 10.01.2020 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Krishan of Police Station Nand Nagri 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.1065/2016 dated 29.12.2016 registered at Police Station Nand Nagri and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.