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Judgment
Suresh Kumar Kait, J
Crl. M.A. 960/2021 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.188/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.685/2016 dated 29.08.2016, registered at Police Station Vijay Vihar,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person 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 01.05.2013. Due to extreme incompatibilities between petitioner no.1 and respondent no.2, they
started living separately since May, 2016.
Petitioner no.1 and respondent no.2 entered into an amicable settlement before the Counselling Cell, Family Court, North/West Rohini, Delhi vide
Settlement dated 06.12.2018 and settled all their disputes amicably.
Respondent No.2 is present in person and has been identified by SI Vijay (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.685/2016 dated 29.08.2016, registered at Police Station Vijay Vihar, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.