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Judgment
The hearing has been conducted through video conferencing.
Crl. M.A. 11171/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1657/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.833/2015 dated 19.12.2015 registered at Police Station Bawana (Outer),
New Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 through Video Conferencing 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 19.01.2008 as per Hindu rites and rituals. Two children were born out of the wedlock namely
Master Vansh aged 10 years and Ms.Dipti aged 6 years. Due to extreme incompatibilities between petitioners and respondent no.2, they started living
separately.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Gram
Panchyat and settled all their disputes amicably and started living as husband and wife.
Complainant/respondent no.2 is present in person through video conferencing and has been identified by SI Mohan Lal/IO 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.833/2015 dated 19.12.2015 registered at Police Station Bawana (Outer), New Delhi and consequent
proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Copy of this order be transmitted to the Trial Court for information.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.