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Judgment
Suresh Kumar Kait, J
CRL. M.A. 36998/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.4914/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 195/2019 dated 22.06.2019, registered at PS - Amar Colony, for the offences punishable under Sections 323/354-A/354-D/506 IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.3 and 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.3 has no objection if the present petition is allowed.
Respondent No.3 is personally present in Court and she has been identified by SI Abhishek Kumar/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.3 are advocates by profession and they have entered into an amicable settlement by mutual consent.
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. 195/2019 dated 22.06.2019, registered at PS - Amar Colony, for the offences punishable under Sections 323/354-A/354-D/506 IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.