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Judgment
16 paragraphs · 241 wordsSuresh Kumar Kait, J
CRL.M.A. 38677/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 5372/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 141/2006 dated 01.04.2006, registered at PS Khajuri Khas and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the 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 Vinay Kumar /IO because the Respondent no.2/complainant herein, is accused in case FIR No. 141/2006 and submits that matter has been settled and he does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement before Delhi Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated 11.01.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 141/2006 dated 01.04.2006, registered at PS Khajuri Khas aand consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti.