AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
Crl. M.A. 3416/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 835/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 456/2013 dated 30.10.2013 registered at Police Station Burari and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 who is present in person 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 23.04.2008 as per Hindu rites and rituals. One child was born out of the wedlock namely
Pranav. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately since 20.01.2012
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide memorandum of
understanding dated 28.08.2015 and settled all their disputes amicably.
A demand draft bearing No.507759 dated 10.02.2020 for balance amount of Rs. 50,000/- (Rupees Fifty Thousand Only) is handed over to
respondent No. 2 today in the Court.
Complainant/respondent no.2 is present in person with her counsel and has been identified by SI Vinod Kumar of Police Station Burari 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 petitioners any
further.
For the reasons afore-recorded, FIR No. 456/2013 dated 30.10.2013 registered at Police Station Burari and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.