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Judgment
Suresh Kumar Kait, J
Crl. M.A.43336/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6650/2019
Vide the present petition, the petitioners seek quashing of FIR No.85/2019 dated 11.03.2019 registered at Police Station Amar Colony 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.
The petitioner no.1 and respondent no.2 got married on 15.02.2002 as per Hindu rites and rituals. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.
The petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement and settled all their disputes amicably.
The complainant/respondent no.2 is present in person with her counsel and has been identified by W/SI Saroj Bala 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 the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.85/2019 dated 11.03.2019 registered at Police Station Amar Colony and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.