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Judgment
15 paragraphs · 244 wordsSuresh Kumar Kait, J
Crl. M.A.5263/2021
Allowed, subject to all just exceptions.
Application is disposed of.
Crl.M.C.1035/2021 & Crl.M.A. 5264/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 372/2020 dated 03.05.2020, registered at PS - Najafgarh, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent nos.2 to 5 through VC 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 Nos. 2 to 5 have no objection if the present petition is allowed.
Respondent Nos. 2 to 5 are present through VC and they have been identified by ASI Anita Dagar/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 5 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed dated 03.10.2020.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any further.
For the reasons afore-recorded, FIR No. 372/2020 dated 03.05.2020, registered at PS - Najafgarh, and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.