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Judgment
Suresh Kumar Kait, J
CRL. M.A. 6155/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1212/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.386/2015, registered at PS - Mandawali, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in Court through video conferencing 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 through video conferencing and she has been identified by learned counsel for petitioners 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 Memorandum of Understanding which was notarised on 09.04.2021.
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.386/2015, registered at PS -Mandawali, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.