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Judgment
Suresh Kumar Kait, J
Crl. M.A. 202/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 41/2020
Vide the present petition, the petitioners seek quashing of FIR No. 181/2015 dated 24.01.2015 registered at Police Station Mangol Puri and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and with the consent of the counsel for the parties, the present petition is taken up for final
disposal.
Petitioner no.1 and respondent no.2 got married as per muslim rites and customs on 28.08.2012. Due to extreme incompatibilities between
petitioners and respondent no.2, they started living separately.
Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Counsellor
Rohini Courts vide settlement deed dated 29.08.2019 and settled all their disputes amicably.
A demand draft bearing No.565798 dated 18.01.2020 for the balance amount of ₹2,00,000/- (Rupees Two Lakhs only ) is handed over to the
respondent no. 2 today in this Court
The complainant is present in person and has been identified by W/SI Krishna of Police Station Mangol 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 the FIR as no useful purpose would be served in prosecuting the petitioners
any further.
For the reasons afore-recorded, FIR No. 181/2015 dated 24.01.2015 registered at Police Station Mangol Puri and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.