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Judgment
Suresh Kumar Kait, J
CRL. M.A. 4448/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1140/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 67/2018 dated 15.02.2018, registered at Police Station
Kalyanpuri, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No. 2 present in Court 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 No. 2 has no objection if the present petition is
allowed.
Respondent No. 2 is personally present in Court and has been identified by SI Sandeep Rawat (IO) and submits that matter has been settled and
she does not wish to prosecute the matter any further.
Petitioners and respondent No. 2 have entered into an amicable settlement and settled all their disputes.
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. 67/2018 dated 15.02.2018, registered at PS Kalyanpuri, Delhi and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.