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Judgment
Suresh Kumar Kait, J
Crl. M.A. 4588/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1176/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 546/2018 dated 31.08.2018 registered at Police Station Rajouri Garden
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 20.04.2016 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately from 21.03.2017.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered into an amicable settlement vide Memorandum
of Understanding dated 23.01.2020 and settled all their disputes amicably.
A demand draft bearing No.012564 dated 19.02.2020 for the balance amount of Rs. 8,00,000/- (Rupees Eight Lacs Only ) is handed over to
respondent no. 2 today in the Court.
Complainant is present in person, who has been identified by WSI Babita of Police Station Rajouri Garden, 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 aforementioned FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No. 546/2018 dated 31.08.2018 registered at Police Station Rajouri Garden and consequent proceedings
emanating therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.