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Judgment
22 paragraphs · 241 wordsSuresh Kumar Kait, J
CRL. M.A. 14920/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.2087/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.683/2015 dated 04.10.2015, registered at Police Station â€
Anand Vihar and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 through video conferencing 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 No. 2 has no objection if the present petition is
allowed.
Respondent No.2 is personally present in Court through video conferencing and he has been identified by SI Vijay/IO and submits that matter has
been settled and he does not wish to prosecute the matter any further.
Petitioner and respondent no.2 with the intervention of their well-wishers and relatives entered into an amicable settlement and settled all their
disputes amicably.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No.683/2015 dated 04.10.2015, registered at Police Station â€" Anand Vihar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.