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Judgment
15 paragraphs · 263 wordsSuresh Kumar Kait, J
Crl.M.A.35737/2019 (Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
CRL.M.C. 4608/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 574/2014 dated 04.08.2014, registered at PS - Maurya Enclave, for the offences punishable under Sections 323/341/354A/506/509 IPC and all other proceedings emanating there from.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and 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 has no objection if the present petition is allowed.
Respondent No.2 is personally present in Court with her counsel and she has been identified by SI Vishal Gupta /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 before Delhi Mediation Centre, Rohini District Courts, Delhi vide settlement deed dated 10.04.2017.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 574/2014 dated 04.08.2014, registered at PS - Maurya Enclave, for the offences punishable under Sections 323/341/354A/506/509 IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.