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Judgment
24 paragraphs · 266 wordsSuresh Kumar Kait, J
Crl. M.A. 5178/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.A.5179/2020 (for condonation of delay)
In view of reasons stated in the application, delay of 55 days in re-filing the present petition is condoned.
Application is allowed and disposed of.
CRL.M.C. 1346/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 716/2016 dated 18.12.2016 registered at Police Station Hauz Khas,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned counsel for respondent No.2 and with the consent of counsel for parties, 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 his learned counsel and he has been identified by Head Constable Vijay Pal (IO) and submits
that matter has been settled and he does not wish to prosecute the matter any further.
Petitioners and respondent No.2 have entered into an amicable settlement vide Memorandum of Understanding executed on 23.8.2019.
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. 716/2016 dated 18.12.2016 registered at Police Station Hauz Khas, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.