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Judgment
Suresh Kumar Kait, J
Crl. M.A. 37704/2019
Allowed, subject to all just exceptions.
Application is disposed of.
Crl.M.A. 37705/2019
In view of the reasons stated in the present application, the delay of 35 days in re-filing the petition is condoned.
The application is allowed and disposed of.
Crl.M.C.5092/2019
Vide the present petition, the petitioners seek quashing of FIR No.199/2016 dated 14.06.2016 registered at Police Station Badarpur instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.2, who is present in court, 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 as per Hindu rites and rituals.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement by mutual consent. They had started living together as husband and wife happily since October 2018 and settled all their disputes amicably.
The complainant is present in person and has produced Aadhar Card issued by Government of India bearing No.947657647837 (original seen and returned) 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 concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.199/2016 dated 14.06.2016 registered at Police Station Badarpur instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Order dasti.