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Judgment
20 paragraphs · 227 wordsSuresh Kumar Kait, J
CRL. M.A.2705/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 539/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.6/2021, registered at PS â€" Dwarka South, Delhi, and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned counsel for respondent nos.2 and 3 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 nos.2 and 3 have no objection if the present petition
is allowed.
Respondent nos.2 and 3 are personally present in Court through video conferencing and they have been identified by SI Mukesh Kumar/IO and
submit that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 and 3 entered into an amicable settlement vide Settlement Agreement dated 04.02.2021.
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.6/2021, registered at PS â€" Dwarka South, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.