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Judgment
Suresh Kumar Kait, J
CRL. M.A. 222/2021 & 224/2021
Allowed, subject to all just exceptions.
Applications are disposed of.
CRL.M.C.47/2021
Vide the present petition, petitioners seek direction for quashing of FIR No. 70/2019 dated 07.02.2019 registered at Police Station Hari Nagar 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 12.12.2016 as per Hindu rites and rituals. They got registered their marriage under section 18 of
the Special Marriage Act and they performed Nikah on 30.07.2017 as per Muslim rites and ceremonies. Due to extreme incompatibilities between
petitioners and respondent no.2, they started living separately since December 2017.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement on 14.08.2019 and
settled all their disputes amicably.
Complainant/respondent no.2 is present in person through video conferencing and has been identified by ASI Krishan of Police Station Hari Nagar
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. 70/2019 dated 07.02.2019 registered at Police Station Hari Nagar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application, if any, stands disposed of.