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Judgment
Suresh Kumar Kait, J
Crl. M.A. 42953/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6537/2019
Vide the present petition, the petitioners seek quashing of FIR No. 587/2007 dated 07.08.2007 registered at Police Station Sarita Vihar and consequent proceedings arising there from.
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 17.01.2001 as per Hindu rites and rituals. Thereafter, two children namely Suryansh (son) and Awni @ Pari (daughter) were born from the said wedlock. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately from 25.01.2007.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the mediation centre vide order dated 03.09.2019 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Bentakesh of Police Station Sarita Vihar 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 the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, of FIR No. 587/2007 dated 07.08.2007 registered at Police Station Sarita Vihar and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Pending application stands disposed of.
Order dasti.