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Judgment
16 paragraphs · 241 wordsSuresh Kumar Kait, J
CRL. M.A. 1768/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 425/2020
Vide the present petition, the petitioner seeks direction thereby quashing of FIR No. 606/2014 dated 16.05.2014, registered at Police Station Bhajan Pura and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent no. has no objection if the present petition is allowed.
Respondent no.2 is personally present in Court with learned counsel and they have been identified by SI Rahul /IO and submits that matter has been settled and he does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement vide compromise deed dated 23.12.2019 and settled all their disputes amicably.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, FIR No. 606/2014 dated 16.05.2014, registered at Police Station Bhajan Pura and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.