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Judgment
Suresh Kumar Kait, J
CRL. M.A. 3563/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 872/2020
Vide the present petition, petitioners seeks direction thereby for quashing of FIR No. 66/2018 dated 19.03.2018, registered at Police Station Dwarka
South and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 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 and she has been identified by SI Vikas /IO and submits that matter has been settled and she does
not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement and settled all their disputes amicably before Village Panchayat on
15.08.2019.
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-recorded, FIR No. 66/2018 dated 19.03.2018, registered at Police Station Dwarka South consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.