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Judgment
21 paragraphs · 225 wordsSuresh Kumar Kait, J
CRL. M.A. 3503/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.866/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 488/2016 dated 09.07.2016, registered at PS â€" Hari Nagar
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 who is present 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 No.2 has no objection if the present petition is
allowed.
Complainant/Respondent No.2 is personally present in Court with and she has been identified by Insp.Vijender Singh/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 and settled all their claims.
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. 488/2016 dated 09.07.2016, registered at PS â€" Hari Nagar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.