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Judgment
Suresh Kumar Kait, J
CRL.M.A. 2882/2020 (Exemption)
Allowed, subject to all just exception.
Application is disposed of.
CRL.M.C. 698/2020
Vide the present petition, the petitioners seek quashing of FIR No. 828/2014 dated 16.10.2014 registered at Police Station Kanjhawala and
consequent proceedings arising therefrom.
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.
Petitioner No.1 and respondent no.2 got married on 20.02.2012 as per Hindu rites and rituals and out of the said wedlock two children, namely, Son
Yansh and daughter Jivika were born.
Petitioners and respondent No.2, with the intervention of their well wishers and relatives have entered into an amicable settlement vide
Memorandum of Understanding executed on 07.01.2020 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Manoj of Police Station Kanjhawala 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 the petitioners any
further.
For the reasons afore-recorded, the FIR No. 828/2014 dated 16.10.2014 registered at Police Station Kanjhawala instituted for the offences
punishable under Sections 498A/406/34 of the IPC and consequent proceedings therefrom are quashed.
The petition is allowed and disposed of accordingly.
Dasti.