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Judgment
16 paragraphs · 250 wordsSuresh Kumar Kait, J
CRL. M.A. 40260/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.5783/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 1420/2013 dated 22.12.2013, registered at P.S. Shakarpur 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.2 has no objection if the present petition is allowed.
Respondent No.2 is personally present in Court with learned counsel and she has been identified by SI Rahul /I.O. and submits that matter has been settled and she does not wish to prosecute the matter any further.
Learned counsel for the parties jointly submit that with the intervention of the respectable persons of the society, neighbours, relatives and family member, the petitioner and respondent no.2 have entered into an amicable settlement vide MOU dated 16.09.2019.
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 petitioners any further.
For the reasons afore-recorded, FIR No. 1420/2013 dated 22.12.2013, registered at P.S. Shakarpur and all other proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.