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Judgment
Suresh Kumar Kait, J
Crl. M.A. 3801/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 932/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 138/2014 dated 06.04.2014 registered at Police Station Sagar Pur 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 14.01.2009 as per Hindu rites and rituals. One child was born out of the wedlock, namely,
Kanishka
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement on 27.09.2017 and
settled all their disputes amicably.
Complainant is present in person and has been identified by SI Ranbir of Police Station Sagar Pur 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 FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No. 138/2014 dated 06.04.2014 registered at Police Station Sagar Pur and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.