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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Vide the present writ petition, petitioners seek direction thereby for quashing of FIR No. 637/2019, registered at PS â€" Jafrabad, Delhi and all
other proceedings arising therefrom.
The present writ 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 28.02.2019 as per Muslim rites and customs. Due to extreme incompatibilities between
petitioners and respondent no.2, they started living separately after June 2019.
Petitioner no.1 and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide Divorce
(Talaq)-cum-Settlement Deed dated 22.11.2020 and settled all their disputes amicably.
Respondent no. 2 is personally present in Court with her learned counsel and she has been identified by ASI Naresh/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. 637/2019, registered at PS â€" Jafrabad, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.