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Judgment
11 paragraphs · 229 wordsSuresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 103/2017 dated 24.02.2017, registered at PS - Vasant Vihar, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 Deepak/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioner and respondent nos.2 & 3 have entered into an amicable settlement before Delhi Mediation Centre, Patiala House Court, New Delhi vide settlement deed dated 31.07.2019.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any further.
For the reasons afore-recorded, FIR No. 103/2017 dated 24.02.2017, registered at PS - Vasant Vihar and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.