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Judgment
17 paragraphs · 203 wordsSuresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 392/2015 dated 13.05.2015, registered at PS Najafgarh and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by 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 and she has been identified by SI Tej Ram /IO and submits that matter has been settled and she
does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed/MOU dated 17.12.2019.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No. 392/2015 dated 13.05.2015, registered at PS Najafgarh and consequent proceedings emanating therefrom
are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.