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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Crl. M.A.603/2021 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 124/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 390/2017 dated 27.08.2017, registered at PS Saket and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 no. 2 has no objection if the present petition is
allowed.
Respondent no. 2 is personally present in Court with learned counsel and they have been identified by SI Dharmender/IO and submits that matter
has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no. 2 has settled their disputes and have entered into an amicable settlement vide a Compromise Deed dated 12.11.2020.
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. 390/2017 dated 27.08.2017, registered at PS Saket and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.