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Judgment
Suresh Kumar Kait, J
Crl. M.A. 1762/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 423/2020
Vide the present petition, the petitioners seek quashing of FIR No.0581/2017 dated 28.08.2017 registered at Police Station Ranhola 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.
The petitioner no.1 and respondent no.2 got married on 25.06.2012 as per Hindu rites and rituals. One child was born out of the wedlock, namely Paras, in the year 2008. Due to extreme incompatibilities between the petitioners and respondent no.2, they started living separately.
The petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement out of Court on 05.11.2017 and settled all their disputes amicably.
The complainant is present in person and has been identified by SI Praveen Kumar of Police Station Rahola and submits that matter has been settled and now she has been living with her husband, therefore, she does not wish to prosecute the petitioners any further.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No.0581/2017 dated 28.08.2017 registered at Police Station Ranhola and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.