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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 337/2010, registered at PS â€" Bhajanpura, Delhi and all other
proceedings arising therefrom.
The present petition is filed on the ground that parties have settled their disputes and respondent No. 2 has no objection if the present petition is
allowed.
Petitioner no.1 and respondent no.2 got married on 02.05.1999 as per Hindu rites and rituals. Due to extreme incompatibilities, petitioner No.1 and
respondent no.2 started living separately since 09.07.2009.
Petitioners and respondent no.2 entered into an amicable settlement before the Mediation Centre, Karkardooma District Courts, New Delhi vide a
Settlement dated 09.01.2019 and settled all their disputes amicably.
Respondent No. 2 is personally present in Court and she has been identified by SI Rahul/IO and submits that matter has been settled and she does
not wish to prosecute the matter any further.
Petitioner No.1 has agreed to pay the balance amount of Rs.7.5 lacs as per the settlement to respondent No.2/complainant by tomorrow in the
concerned police station in the presence of IO/SHO concerned.
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. 337/2010, registered at PS â€" Bhajanpura, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.