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Judgment
12 paragraphs · 238 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 319/2014 registered at Police Station - Chandni Mahal, New Delhi and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent no. 2 have no objection if the present petition is allowed.
Respondent No. 2 is personally present in Court with learned counsel - Ms. Barkha Juneja, Advocate and she has been identified by ASI - Mahavir/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement vide compromise deed executed on 03.12.2019.
Learned counsel for the petitioner prays that the present petition may be allowed.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the FIR No. 319/2014 registered at Police Station - Chandni Mahal, New Delhi and all other proceedings emanating therefrom are quashed.
The petition is allowed accordingly. Dasti.