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Judgment
Suresh Kumar Kait, J
Crl. M.A. 41427/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.6094/2019
Vide the present petition, the petitioners seek quashing of FIR No.143/2011 dated 20.07.2011 registered at Police Station Ranhola and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 17.11.2010 as per essential Hindu ceremonies. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.
The petitioner no.1 and respondent no.2 have entered into an amicable settlement before the Mediation Centre, Tis Hazari Courts, Delhi on 20.02.2019.
The complainant is present in person with her counsel and has been identified by SI Ombir, Police Station Ranhola and submits that in terms of the settlement dated 20.02.2019, she has received the settlement amount of ₹ 2.5 lacs from the petitioner towards all her claims and she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.143/2011 dated 20.07.2011 registered at Police Station Ranhola and consequent proceedings arising therefrom are hereby quashed.
The petition is allowed accordingly. Dasti.