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Judgment
24 paragraphs · 265 wordsSuresh Kumar Kait, J
CRL. M.A. 4236/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.A.4237/2020 (for condonation of delay)
In view of reasons stated in present application, delay of 43 days in re-filing petition is condoned.
Application is, accordingly, allowed and disposed of.
CRL.M.C.1064/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 147/2016 dated 9.2.2016, registered at PS Patel Nagar, Delhi
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 No. 2 has no objection if the present petition is
allowed.
Respondent No. 2 is personally present in Court with her learned counsel and she has been identified by SI Manoj Kumar (IO) and submits that
matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent No. 2 have entered into an amicable settlement vide Settlement Deed dated 6.1.2020.
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. 147/2016 dated 9.2.2016, registered at PS Patel Nagar, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.