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Judgment
16 paragraphs · 269 wordsSuresh Kumar Kait, J
CRL. M.A. 42829/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6496/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 2060/2015 dated 10.09.2015, registered at Police Station- Shakarpur, Delhi for the offences punishable under Sections 341/506/354 IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled all their disputes and the respondent no. 2 has no objection if the present petition is allowed.
Respondent no. 2 is personally present in Court with her learned counsel and she has been identified by SI Anand Pratap/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 05.09.2018.
Learned counsel for the petitioner prays that the present petition may be allowed.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the FIR No. 2060/2015 dated 10.09.2015, registered at Police Station - Shakarpur, Delhi for the offences punishable under Sections 341/506/354 IPC and all other proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.