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Judgment
18 paragraphs · 221 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seeks direction thereby for quashing of FIR No. 380/2016 dated 11.08.2016, registered at PS Bharat Nagar
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for 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 with learned counsel and he has been identified by SI Jeetendra Singh/IO and submits that matter
has been settled and he 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 vide affidavit dated 27.09.2016.
Taking into account the aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No. 380/2016 dated 11.08.2016, registered at PS Bharat Nagar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
Order dasti.