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Judgment
21 paragraphs · 227 wordsSuresh Kumar Kait, J
CRL. M.A. 718/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 141/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.361/2019 dated 14.09.2019, registered at PS â€" Kanjhawala,
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 in person 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 he has been identified by SI Raghu Kumar/IO and submits that matter has been settled and he
does not wish to prosecute the matter any further.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed
dated 25.12.2019.
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.361/2019 dated 14.09.2019, registered at PS â€" Kanjhawala, and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.