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Judgment
Suresh Kumar Kait, J
CRL. M.A. 35356/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.4502/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 372/2018 dated 04.08.2018, registered at PS - Shakarpur for the offences punishable under Sections 354/506/509 IPC 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 and 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 and has been identified by SI Rahul Kumar/IO and submits that 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 MoU.
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, the FIR No. 372/2018 dated 04.08.2018, registered at PS - Shakarpur for the offences punishable under Sections 354/506/509 IPC and consequent proceedings therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.