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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 17841/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 2521/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.262/2018 dated 13.09.2018 registered at Police Station Jagat Puri and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through V.C. 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 14.12.2015 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 01.05.2017.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed
dated 21.09.2020 and settled all their disputes amicably.
Complainant is present in person and has been identified by SI Kiran Pal of Police Station Jagat Puri 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.262/2018 dated 13.09.2018 registered at Police Station Jagat Puri and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.