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Judgment
21 paragraphs · 285 wordsSuresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. No.87/2008 dated 6.3.2008, registered at Police Station
Seemapuri, Delhi 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 his learned counsel and he has been identified by SI Sonu (IO) and submits that matter has
been settled and he does not wish to prosecute the matter any further.
Petitioner and respondent No. 2 have entered into an amicable settlement vide a Memorandum of Settlement cum Compromise Deed executed on
8.1.2020.
The total settlement amount is Rs. 2,50,000/-(Rupees Two Lakhs Fifty Thousand only). It is submitted that respondent No. 2 has already received
an amount of Rs. 1,00,000/- (Rupees One Lakh only). A demand draft bearing No.502936 dated 12.02.2020 for the balance amount of Rs. 1,50,000/-
(Rupees One Lakh Fifty Thousand only) is handed over to the respondent No. 2 today in the Court.
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. No.87/2008 dated 6.3.2008, registered at Police Station Seemapuri, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.