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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 1547/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.301/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 274/2013, registered at PS â€" Bindapur, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 in person through video conferencing and with the consent of counsel for
parties, the present petition is taken up for final disposal.
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.
Bharat Bussi (son of petitioner no.1 and brother of petitioner Nos.2 and 3) and respondent no.2 got married on 22.01.2006 as per Hindu rites and
rituals. Due to extreme incompatibilities, respondent no.2 and her husband started living separately from petitioners since 24.08.2012.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide a Memorandum of
Understanding dated 18.01.2021 and settled all their disputes amicably.
Respondent No. 2 is personally present in Court and she has been identified by SI Kunal/IO 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 FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No. 274/2013, registered at PS â€" Bindapur, 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