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Judgment
Suresh Kumar Kait, J
Crl. M.A. 2977/2021 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.595/2021
Vide the present petition, petitioner seeks directions for quashing of FIR No.125/2017, registered at Police Station Hauz Khas, Delhi and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through video conferencing and with the consent of counsel
for parties, present petition is taken up for final disposal.
Petitioner and son of respondent no.2 got married on 17.04.2005 and they are living separately since 2015. The present petition has been filed on the
ground that the parties have settled the matter.
Petitioner and son of respondent no.2 entered into an amicable settlement vide settlement dated 27.01.2020 before the Mediation Centre, Saket
Courts, New Delhi.
Complainant/respondent no.2 is present in person and has been identified by SI Varun 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 petitioner any
further.
For the reasons afore-recorded, FIR No.125/2017, registered at Police Station Hauz Khas, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.