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Judgment
Suresh Kumar Kait, J
The present petition has been preferred seeking quashing of FIR No. 464/2020, registered at police station Bharat Nagar, New Delhi for the
offences under Sections 420/467/471 IPC and consequent proceedings emanating therefrom.
Notice issued.
Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.4, who is
the complainant of FIR in question, is present through video conferencing and she has been identified by the Investigating Officer of this case, who is
also present through video conferencing.
Learned counsel appearing for petitioners submits that the subject matter of FIR stands amicably resolved between the parties in terms of Deed of
Settlement dated 25.01.2021 and therefore, the proceedings arising out of FIR in question be brought to an end.
Respondent No. 4 present through video conferencing affirms the factum of settlement with petitioners in terms of Deed of Settlement dated
25.01.2021 and submits that now no grievance against petitioners survives and so, proceedings arising out of FIR in question be brought to an end. She
also affirms the contents of her affidavit dated 25.01.2021 filed in support of this petition.
Keeping in mind the fact that the parties have amicably resolved their dispute, 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. 464/2020, registered at police station Bharat Nagar, New Delhi and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Pending applications also stand disposed of.