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Judgment
17 paragraphs · 222 wordsSuresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.345/2014 dated 18.04.2014, registered at PS â€" K.N. Katju
Marg, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned ASC for State and by counsel for 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 with learned counsel and he has been identified by SI Anil Kumar/IO and submits that matter has
been settled and he does not wish to prosecute the matter any further.
Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed
dated 03.01.2021 and settled all their disputes amicably.
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.345/2014 dated 18.04.2014, registered at PS â€" K.N. Katju Marg and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.