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Judgment
Suresh Kumar Kait, J
Crl. M.A. 16865/2020
Allowed, subject to all just exceptions.
Application is disposed of.
Crl. M.C. 2394/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 42/2018 dated 27.02.2018 registered at Police Station Inderpuri and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 24.11.2012 as per Hindu rites and rituals. One baby boy was born out of the wedlock. Due to
extreme incompatibilities between petitioners and respondent no.2, they started living separately from 16.01.2018.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Conciliation
Centre, Patiala House Courts vide settlement deed dated 23.02.2019 and settled all their disputes amicably.
Complainant is present in person through video conferencing and has been identified by SI Vimla of Police Station Inderpuri and submits that matter
has been settled and she does not wish to prosecute the matter any further.
Petitioners have undertaken to pay an amount of Rs.6 lacs within a week from today and receipt of the same shall be furnished to the IO.
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.42/2018 dated 27.02.2018 registered at Police Station Inderpuri and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.