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Judgment
SANJEEV SACHDEVA, J
Petitioner seeks quashing of FIR No.141/2017 under Section 325 IPC, Police Station â€" Sonia Vihar.
Parties are husband and wife. Subject FIR was registered on a complaint made by respondent no.2-wife that her husband beaten her. Â
Parties have settled their disputes before the Counselling Cell, Karkardooma Court. As per the settlement, petitioner had agreed to pay a total
sum of Rs.4,60,000/- to the respondent no.2. Parties have also agreed to dissolve their marriage with mutual consent. A sum of Rs.3,80,000/- has
already been paid and marriage between the parties had been dissolved by way of decree dated 1st August, 2018. The balance amount of
Rs.80,000/- was paid to the respondent no.2 today outside the Court. Â
Respondent no.2, present in Court in person, represented by her counsel and identified by the Investigating Officer. She acknowledges the receipt
of entire amount of Rs.4,60,000/-. She submits that she has settled with the petitioner and does not wish to prosecute the complaint any further and
she has no objection to the quashing of subject FIR.
In view of the fact that the parties have fully and finally settled their disputes and the respondent No.2 has stated that she does not wish to press the
complaint any further, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the
parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject
FIR and the consequent proceedings emanating therefrom.
In view of the above, the petition is allowed. FIR No.141/2017 under Sections 325 IPC, Police Station â€" Sonia Vihar and the consequent
proceedings emanating there from are quashed.Â
Order Dasti under the signatures of the Court Master.