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Judgment
16 paragraphs · 239 wordsSuresh Kumar Kait, J
CRL. M.A. 37291/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 4992/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 069/2018 dated 18/02/2018, registered at PS Anand Parbat and all other proceedings emanating there from.
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.2 has no objection if the present petition is allowed.
Respondent No. 2 is personally present in the Court with her learned counsel and has been identified by ASI Balkrishan/IO and submits that the matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 17.03.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the 069/2018 dated 18/02/2018 registered at Police Station Anand Parbat and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.