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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A.15151/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.2124/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0251/2019 dated 05.06.2019, registered at PS â€" Paschim
Vihar West, New Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No.2 and with the consent of counsel for parties, the present petition is taken up for
final disposal.
Petitioner No.1 and respondent No.2 got married on 12.05.2013 as per Hindu rites and rituals. They started living separately from 11.10.2018.
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, West, THC, Delhi vide settlement deed dated 19.07.2019 and settled all their disputes amicably.
Complainant is present in person and has been identified by ASI Ramji Lal/IO and submits that matter has been settled. She further submits that
she has been living happily with the petitioner No.1 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.0251/2019 dated 05.06.2019, registered at PS â€" Paschim Vihar West, New Delhi and consequent
proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.