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Judgment
9 paragraphs · 282 wordsBrijesh Sethi, J
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 0425/2019, under Sections 308/506/34 of the Indian Penal Code, 1860, registered at P.S.: Laxmi Nagar and the proceedings emanating therefrom.
Learned counsel for the State submits that the petitioners and respondent no.2 are neighbours. A dispute over a trivial issue led to the registration of the aforementioned FIR against the petitioners. Respondent no.2 is the only complainant.
Learned counsel for the State submits that the petitioners and respondent no.2 are neighbours. A dispute over a trivial issue led to the registration of the aforementioned FIR against the petitioners. Respondent no.2 is the only complainant.
The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.
The petitioners and respondent no.2 have submitted that they have settled their disputes vide Compromise Deed dated 17.12.2019.
Respondent no.2 reiterates the aforesaid facts and submits that he has amicably settled his dispute without any pressure or coercion from any source whatsoever. Respondent no.2 stated that he does not want to pursue the matter. Respondent no.2 has further submitted that he has no objection if the FIR is quashed and the petition is allowed.
In view of the above settlement arrived at between the parties, who are neighbours, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 0425/2019, under Sections 308/506/34 of the IPC, registered at P.S.: Laxmi Nagar and the proceedings emanating therefrom are quashed.
Petition along with pending application stands disposed of accordingly.