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Judgment
Suresh Kumar Kait, J
Crl. M.A. 3680/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 894/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 447/2017 dated 29.11.2017 registered at Police Station Sarai Rohilla,
Delhi 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 26.3.2013 as per Muslim rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately.
Petitioners and respondent no.2 entered into an amicable settlement vide a Settlement Deed dated 25.3.2019 and settled all their disputes amicably.
Respondent No.2 is present in person and has been identified by SI ASI Suman Prasad (IO) and submits that matter has been settled and she does
not wish to prosecute the matter any further.
The total settlement amount is Rs. 2,00,000/- (Rupees Three Lakhs only). A demand draft bearing No.501445 dated 19.11.2019 for balance amount
of Rs. 2,00,000/- (Rupees Two Lakhs only) is handed over to respondent no. 2 today in the Court.
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. 447/2017 dated 29.11.2017 registered at Police Station Sarai Rohilla, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.