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Judgment
Suresh Kumar Kait, J
CRL. M.A. 4060/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.823/2021 & CRL.M.A. 4059/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.420/2018 dated 15.12.2018, registered at PS - Kotla Mubarakpur, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent nos.2 & 3 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 and 3 have no objection if the present petition is allowed.
Respondent Nos.2 &3 are personally present in Court with learned counsel and they have been identified by SI Bansi Lal/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 & 3 have entered into an amicable settlement vide settlement deed dated 02.03.2021 wherein petitioners are to repay the complete loan amount of Rs.31 lakhs to the respondents on or before 15.03.2022.
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.420/2018 dated 15.12.2018, registered at PS - Kotla Mubarakpur and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.