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Judgment
22 paragraphs · 240 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 360/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.77/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.392/2018 dated 07.11.2018, registered at PS â€" Dwarka North,
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 learned counsel and he has been identified by SI Deepak/IO and submits that matter has been
settled and he does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide settlement deed dated 04.11.2020.
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.392/2018 dated 07.11.2018, registered at PS â€" Dwarka North, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.