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Judgment
15 paragraphs · 211 wordsSANJEEV SACHDEVA, J
Crl.M.A.33717/2018 (exemption)
Exemption is allowed subject to all just exceptions. CRL.M.C. 5114/2018
Petitioner seeks quashing of FIR No. 294 of 2013 under Section 324 IPC registered at Police Station Bharat Nagar based on the basis of
settlement. Â
Petitioner and respondent nos. 2 and 3 are resident of same locality. Parties are also related to each other.
Subject FIR was registered consequent to a quarrel that took place between the petitioner and respondent nos. 2 and 3.
Learned counsel for the petitioner submits that the parties have settled their disputes with the intervention of family members and neighbours and
settlement deed dated 04.09.2018 has been executed.
Respondent Nos.2 and 3 are present in person, represented by their counsel and are identified by the Investigating Officer. They submit that they
have settled their dispute with the petitioner and do not want to continue with the present matter and has no objection in case the said FIR against the
petitioner is quashed.
In view of the above, the petition is allowed. FIR No. 294 of 2013 under Section 324 IPC registered at Police Station Bharat Nagar and the
consequent proceedings emanating there from are quashed.
Order Dastiunder the signatures of the Court Master.