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Judgment
13 paragraphs · 248 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek direction thereby quashing FIR No. 271/2016 dated 28/03/2016, registered at PS Subhash Place 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 the learned counsel and has been identified by SI Kuldeep Singh/IO and submits that the matter has been settled and she does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement vide settlement deed dated 31.07.2019.
Learned counsel for the petitioner submits that the petitioner has received the total settlement amount and prays that the present petition may be quashed.
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. 271/2016 dated 28/03/2016, registered at PS Subhash Place and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.