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Judgment
Suresh Kumar Kait, J
CRL.M.A. 38266/2019 (Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
CRL.M.C. 5266/2019
Vide the present petition, the petitioners seek quashing of FIR No. 14/2011 dated 13.01.2011 registered at Police Station - Maurya Enclave and consequent proceedings arising there from.
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.
The petitioner no.1 and respondent no.2 got married on 17.04.2005 as per Hindu rites and rituals. One girl child was born out of the wedlock.
The petitioner no. 1 and respondent no.2 have entered into an amicable settlement vide memorandum of understanding dated 01.02.2018 and settled all their disputes amicably.
The complainant is present in person with her counsel and has been identified by SI Devi Lal of Police Station - Maurya Enclave 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 the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 14/2011 dated 13.01.2011 registered at Police Station - Maurya Enclave and consequent proceedings arising therefrom are quashed.
The petition is allowed accordingly.
Dasti.