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Judgment
Suresh Kumar Kait, J
CRL. M.A. 15245/2020 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.2135/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.1017/2014 dated 18.09.2014, registered at PS â€" Shalimar
Bagh, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 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.
Respondent No.2 is personally present in Court with learned counsel and he has been identified by SHO Rajender Singh/IO and submits that matter
has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide Compromise Deed dated 12.03.2018.
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.1017/2014 dated 18.09.2014, registered at PS â€" Shalimar Bagh, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.