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Judgment
14 paragraphs · 176 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.173/2019, registered at PS â€" Rajinder Nagar, Delhi and all
other proceedings arising therefrom.
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 Narian Ojha/IO and submits that matter
has been settled and he does not wish to prosecute the matter any further. 4. Petitioner and respondent no.2 have entered into an amicable settlement
vide settlement deed dated 20.10.2020.
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.173/2019, registered at PS â€" Rajinder Nagar, Delhi and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.