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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No.108/2015 dated 04.02.2015 registered at Police Station North Rohini 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 14.11.2013 as per Hindu rites and rituals. One male child was born out of the wedlock namely
Master Aadvik. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 27.05.2014.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Counselling
Cell, Family Courts, North/West, Rohini, Delhi vide settlement deed dated 03.10.2019 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by W/SI Suman of Police Station Rohini (North) and submits that matter
has been settled and she does not wish to prosecute the matter any further.
The total settlement amount is Rs. 18,90,000/-. It is submitted that the respondent no. 2 has already received an amount of Rs. 12,60,000/-. A
demand draft bearing No.642149 dated 19.02.2021 for the balance amount of Rs. 6,30,000/- is handed over to the respondent no. 2 today in the Court.
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.108/2015 dated 04.02.2015 registered at Police Station North Rohini and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.