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Judgment
22 paragraphs · 233 wordsSuresh Kumar Kait, J
CRL.M.A. 3078/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 750/2020 & Crl.M.A. 3079/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.452/2016 dated 24.05.2016, registered at PS â€" Govindpuri and
all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2.
With the consent of counsel for the 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.
Complainant/Respondent no.2 is personally present in Court with her learned counsel and she has been identified by SI S.K. Chandola/IO and
submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide Memorandum of Understanding dated 25.10.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No.452/2016 dated 24.05.2016, registered at PS â€" Govindpuri and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
Order dasti.