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Judgment
Suresh Kumar Kait, J
Petitioner is seeking quashing of FIR No. 429/2019, registered at police station Hari Nagar, New Delhi and consequent proceedings emanating
therefrom.
Notice issued.
Mr. Izhar Ahmed, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is the complainant of FIR in
question and she is present through video conferencing and has been identified by the Investigating Officer of this case, who is also present through
video conferencing.
With the consent of both the sides, present petition has been taken up for final hearing and disposal.
Learned counsel appearing for petitioner submits that the subject matter of FIR stands amicably resolved between the parties in terms of
Memorandum of Understanding dated 18.02.2021.
Respondent No. 2 present through video conferencing affirms the factum of settlement in terms of aforesaid Memorandum of Understanding dated
18.02.2021 as well as contents of her affidavit filed in support of this petition.
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. 429/2019, registered at police station Hari Nagar, New Delhi, registered at police station Hari Nagar, New
Delhi and consequent proceedings emanating therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.