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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioners seeks direction thereby for quashing of FIR No. 759/2017 dated 09.12.2017, registered at Police Station Dabri and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent nos.2 to 6 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 nos. 2 to 6 have no objection if the present petition is allowed.
Respondent nos. 2 to 6 are personally present in Court through video conferencing with learned counsel and they have been identified by SI Rajesh/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 6 have entered into an amicable settlement vide settlement deed dated 29.08.2020.
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. 759/2017 dated 09.12.2017 registered at Police Station Dabri and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
The order be uploaded on the website forthwith.