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Judgment
23 paragraphs · 295 wordsSuresh Kumar Kait, J
CRL. M.A. 4629/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1192/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 560/2018 dated 01.12.2018, registered at Police Station Hari
Nagar, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent Nos. 2 and 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 and 3 are personally present in Court with their learned counsel and they have been identified by SI Pankaj (IO) and submits
that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent Nos. 2 and 3 have entered into an amicable settlement and have settled all their disputes.
Taking into account the aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No. 560/2018 dated 01.12.2018, registered at Police Station Hari Nagar, Delhi and consequent proceedings
emanating therefrom are quashed.
Since FIR has been quashed, jail authorities are directed to release petitioner No. 1 from jail, if not required in any other case.
The petition is, accordingly, allowed and disposed of.
Copy of this order shall be transmitted to Jail Superintendent and Trial Court concerned for necessary compliance.
Order dasti under signatures of the Court Master.