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Judgment
Suresh Kumar Kait, J
CRL.M.As. 36333-34/2019 (Exemption)
Allowed, subject to all just exceptions.
Applications stand disposed of accordingly.
CRL.M.C. 4753/2019 and CRL.M.A. 36332/2019
Vide the present petition, the petitioners seek quashing of FIR No. 203/2017 dated 22.04.2017 registered at Police Station - Rajouri Garden, New Delhi, instituted for the offences punishable under Sections 498A/406/34 of the IPC 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.
On 23.01.2013, the respondent no.2 got married to Sh. Pranay Vats (Late), who was the son of petitioner nos. 1 and 2, as per Hindu rites and ceremonies.
The petitioners and respondent no.2 have entered into an amicable settlement vide settlement agreement dated 27.03.2019 and settled all their disputes amicably.
The total settlement amount is Rs. 7,50,000/-(Rupees Seven Lakhs Fifty Thousand only). It is submitted that the respondent no. 2 has already
received an amount of Rs. 5 lakhs (Rupees Five Lakhs only). A demand draft bearing No.768642 dated 19.07.2019 for the balance amount of Rs. 2,50,000/-(Rupees Two Lakhs and Fifty Thousand only) is handed over to the respondent no. 2 today in the Court.
The complainant/ respondent no. 2 is present in person in the Court with her counsel and has been identified by ASI Yogesh Kumar of Police Station - Rajouri Garden and submits that the 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. 203/2017 dated 22. 04.2017 registered at Police Station - Rajouri Garden, New Delhi, instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly. Pending application also stands disposed of.
Order dasti, under the signature of Court Master.