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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 257/2018 dated 25.05.2018 registered at Police Station Bhalaswa Dairy
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2. Respondent no.2 is present in person through VC. 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 23.04.2016 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 25.12.2016.
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, North District, Rohini Courts, Delhi vide settlement deed dated 27.08.2019 and settled all their disputes amicably.
Respondent No.2/complainant is present through video conferencing and has been identified by SI Deepak of Police Station Bhalaswa Dairy 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. 257/2018 dated 25.05.2018 registered at Police Station Bhalaswa Dairy and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.