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Judgment
15 paragraphs · 252 wordsSANJEEV SACHDEVA, J
Petitioners seek quashing of FIR No. 399/2010 under Sections 382/342/323/34 IPC, Police Station Amar Colony.Â
The allegation against the petitioners is that they had forcefully taken the complainant to their shop and snatched Rs.1,00,000/- from his pocket and
when the same was demanded, the complainant was assaulted. Â
Parties were referred to mediation and they have settled their disputes before the Mediation Centre, Saket Courts on 14.07.2016.
Respondent No.2 is present in Court in person, identified by the Investigating Officer. Respondent No.2 has placed on record photocopy of his
Aadhar Card.  He confirms that he has settled with the petitioners and does not wish to prosecute the FIR any further and has no objection to the
quashing of the FIR.Â
In view of the fact that the respondent No.2 has settled his disputes with the petitioners and does not wish to prosecute the complaint any further,
continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end
and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the
consequent proceedings emanating there from.Â
In view of the above, the petition is allowed. FIR No. 399/2010 under Sections 382/342/323/34 IPC, Police Station Amar Colony and the
consequent proceedings arising therefrom are, accordingly, quashed.Â
Order Dasti under the signatures of the Court Master.Â