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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A.15586/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.2191/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.315/2015 dated 07.04.2015 registered at Police Station Gokal Puri, Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in person through video conferencing and with the consent of counsel for parties, present petition is taken up for final disposal.
Petitioner no.1 and respondent no.2 got married on 18.02.2012 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 04.05.2014.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Family Courts, NE, Karkardooma, Delhi vide settlement deed dated 16.10.2019 and settled all their disputes amicably.
Complainant is present in person who has been identified by SI Subhash/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.315/2015 dated 07.04.2015 registered at Police Station Gokal Puri, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.