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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 1618/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.317/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.159/2013 dated 27.03.2013, registered at PS â€" Pandav Nagar,
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 to 7 have no objection if the present petition
is allowed.
Respondent Nos.2 to 7 are personally present in Court through video conferencing with their counsel and they have been identified by SI Neeraj/IO
and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 7 have entered into an amicable settlement vide settlement deed dated 17.10.2020.
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.159/2013 dated 27.03.2013, registered at PS â€" Pandav Nagar, and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.