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Judgment
Suresh Kumar Kait, J
Crl. M.A. 5051/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1321/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 176/2016 dated 20.02.2016 registered at Police Station Neb Sarai and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent nos.2 & 3 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.3 got married on 18.11.2011 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.3, they have been living separately since 10.04.2015.
Petitioner no.1 and respondent no.3 with the intervention of their well wishers and relatives entered into an amicable settlement on 23.05.2016 and
settled all their disputes amicably.
Complainant/ respondent no.3 is present in person and has been identified by SI Mukesh of Police Station Neb Sarai and submits that matter has
been settled and she does not wish to prosecute the matter any further. Respondent No. 3 has produced her Aadhar Card issued by Government of
India bearing No. 237612339227 which is seen in original and returned.
Taking into account the aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No. 176/2016 dated 20.02.2016 registered at Police Station Neb Sarai and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.