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Judgment
Suresh Kumar Kait, J
Crl. M.A. 3333/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.681/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.331/2020 dated 14.08.2020 registered at Police Station Greater Kailash
and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 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.2 got married on 06.05.2019 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners
and respondent no.2, they started living separately.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide Memorandum of
Understanding dated 19.10.2020 and settled all their disputes amicably.
Complainant/respondent no.2 is present in person and has been identified by SI Anil Kumar of Police Station Greater Kailash and submits that
matter has been settled and she does not wish to prosecute the matter any further.
The total settlement amount is Rs. 60,00,000/- and the respondent no. 2 has already received an amount of Rs. 45 lakhs. A demand draft bearing
No.512232 dated 13.01.2021 for the balance amount of Rs. 15,00,000/- is handed over to the respondent no. 2 today in the Court.
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.331/2020 dated 14.08.2020 registered at Police Station Greater Kailash and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.