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Judgment
Suresh Kumar Kait, J
CRL. M.A. 2578/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 624/2020
Vide the present petition, the petitioner seek quashing of FIR No. 108/2015 dated 26.02.2015 registered at Police Station - Welcome, Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State.
Respondent No. 2 in person.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner and respondent no.2 got married on 17.04.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioner and respondent no.2, they started living separately from 18.11.2014.
The petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide mediation settlement dated 04.07.2019 and settled all their disputes amicably. It was agreed between the parties that husband (petitioner herein) shall pay a total sum of Rs. 2,50,000/-(Rupees Two Lakhs Fifty Thousand). It is submitted that the respondent no. 2 has already received an amount of Rs. 2,00,000/- (Rupees Two Lakhs). A sum of Rs. 50,000/- is handed over in cash to the respondent no. 2 today in the Court.
The complainant is present in person with her counsel and has been identified by SI Ombir Singh (Retd.) 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 FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the FIR No. 108/2015 dated 26.02.2015 registered at Police Station - Welcome, Delhi and consequent proceedings therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.