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Judgment
22 paragraphs · 267 wordsSuresh Kumar Kait, J
CRL. M.A.872/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.173/2021
Vide the present petition, petitioner seeks quashing of FIR No.1329/2017, dated 05.11.2017 registered at Police Station Vijay Vihar, Delhi, and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned counsel for respondent No.2 present in the Court through video conferencing and she
has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present in the Court.
With the consent of learned counsel for the parties, the present petition is taken up for final hearing.
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 with learned counsel and she has been identified by SI Anju/IO and submits that matter has been
settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide Compromise Deed/MoU dated 08.01.2021.
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 noted, FIR No.1329/2017, dated 5.11.2017 registered at Police Station Vijay Vihar, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is accordingly allowed and disposed of.
The order be uploaded on the website of this Court forthwith.