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Judgment
Sunil Gaur, J
Quashing of charge sheet filed in FIR No.1305/2015, under Sections 323/341/451/456/506/120B/34 of IPC registered at police station Rajouri Garden, Delhi is sought in above captioned two petitions.
Since both these petitions arise out of one FIR, therefore, with the consent of the counsel for the parties, they have been heard together and are being disposed of by this common order.
Counsel for the parties submits that they will make efforts to reach an out of court amicable settlement.
Let the parties make endeavour to reach an out of court settlement and once they do so, then they are at liberty to approach this Court for quashing of FIR of these cases on the basis of settlement.