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Judgment
22 paragraphs · 240 wordsSuresh Kumar Kait, J
CRL. M.A. 556/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 129/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 261/2016 dated 02.06.2016, registered
at PS Nangloi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and counsel for respondent nos.2 to 5 in person 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 and they have been identified by SI Pankaj Saroha/IO and submits that matter has been
settled and they do wish to prosecute the matter any further.
Petitioners and respondent no.2 to5 have entered into an amicable settlement before Judge Incharge, Delhi Mediation Centre, Tis Hazari Couts on
30.07.2019 and settled all their disputes.
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. 261/2016 dated 02.06.2016, registered at PS Nangloi and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.