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Judgment
13 paragraphs · 222 wordsBrijesh Sethi, J
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 403/2019, under
Sections 325/354/354(B)/506/34 of the Indian Penal Code, 1860, registered at P.S.: Mundka and the proceedings emanating therefrom.
Learned Additional Standing Counsel for the State submits that the petitioners and respondent no.2 are the family members. A dispute over a trivial
issue led to the registration of the aforementioned FIR against the petitioners. Respondent no.2 is the only complainant.
The petitioners and respondent no.2 have submitted that they have settled their disputes vide Memorandum of Settlement dated 14th February, 2020.
The Investigating Officer, who is present in the Court, has identified the petitioner as well as respondent no.2.
Respondent no.2 reiterates the aforesaid facts and submits that she has amicably settled her dispute without any pressure or coercion from any source
whatsoever. Respondent no.2 has further submitted that she has no objection if the FIR is quashed and the petition is allowed.
In view of the above facts, no fruitful purpose would be served in keeping the parties entangled in criminal proceedings. Accordingly, in the interest of
justice, FIR No. 403/2019, under Sections 325/354/354(B)/506/34 of the IPC, registered at P.S.: Mundka and the proceedings emanating therefrom
are quashed.
Petition alongwith pending application is disposed of accordingly.