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Judgment
21 paragraphs · 240 wordsSuresh Kumar Kait, J
CRL. M.A. 3362/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.689/2021 & CRL.M.A.3361/2021 (stay)
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.452/2016, registered at PS â€" Bhajanpura, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent nos.2 to 5 and with the consent of counsel for 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 nos. 2 to 5 have no objection if the present petition
is allowed.
Respondent nos.2 to 5 are personally present in Court through video conferencing with their counsel and they have been identified by SI Rahul and
submit that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 8 have entered into an amicable settlement vide Compromise Deeds/MoUs dated 23.01.2021 and 11.02.2021.
Taking into account the aforesaid facts, 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.452/2016, registered at PS â€" Bhajanpura, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.