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Judgment
21 paragraphs · 243 wordsSuresh Kumar Kait, J
Crl.M.A.1995/2021 (exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
CRL.M.C. 376/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 4/2021, registered at PS â€" Kanjhawala, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent nos.2 to 6 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 to 6 have no objection if the present petition
is allowed.
Respondent nos.2 to 6 are personally present in Court through video conferencing with learned counsel and they have been identified by SI Raghu
Kumar/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 6 have entered into an amicable settlement and settled all their disputes.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting the petitioners any
further.
For the reasons afore-recorded, FIR No. 4/2021, registered at PS â€" Kanjhawala, 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.