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Judgment
Suresh Kumar Kait, J
Crl.M.A. 34601/2019 (Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
Crl.M.C. 4279/2019
Vide the present petition, the petitioners seek quashing of FIR No.409/2018 dated 17.11.2018 registered at Police Station K.N. Katju Marg instituted for the offences punishable under Sections 498A/406/509 of the IPC and consequent proceedings arising there from.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 24.11.2017 as per Hindu rites and rituals. On 17.11.2018, respondent no.2 lodged FIR for the offences mentioned above against the petitioners.
The petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi Mediation Centre, Rohini District Courts, Delhi vide settlement deed dated 01.02.2019 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Yag Dutt of Police Station K.N. Katju Marg and submits that matter has been settled and she has received total settlement amount and she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.409/2018 dated 17.11.2018 registered at Police Station K.N. Katju Marg instituted for the offences punishable under Sections 498A/406/509 of the IPC and consequent proceedings are quashed.
The petition is allowed accordingly.
Order dasti to both the parties.