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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 126/2018, registered at PS â€" Pul Prahladpur, Delhi and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 in person through video conferencing with her counsel and with the consent of
counsel for parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that parties have settled their disputes and respondent No. 2 has no objection if the present petition is
allowed.
Petitioner no.1 and respondent no.2 got married on 17.04.2009 as per Hindu rites and rituals. One child was born out of the wedlock namely Ikansh
Anand.
Petitioners and respondent no.2 with the entered into an amicable settlement vide Memorandum of Understanding dated 10.02.2020 and settled all
their disputes amicably.
Respondent No. 2 is personally present in Court with learned counsel and she has been identified by ASI Sher Singh/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. 126/2018, registered at PS â€" Pul Prahladpur, Delhi and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.