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Judgment
ANJEEV SACHDEVA, J
CM Appl.29135/2018 (exemption)
Exemption is allowed subject to all just exceptions.Â
CRL.M.C. 3857/2018
Petitioners seek quashing of FIR No.336/2016 under Sections 323/341/506 IPC at Police Station Ranjit Nagar.Â
The parties are related to each other. Subject FIR was registered consequent to a quarrel that took place between the parties over family
properties.Â
Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other members of the family.
Memorandum of Understanding dated 06.06.2018 has been executed. Â
Respondent No.2 is present in court in person, represented by his counsel and identified by the Investigating Officer. He submits that he has
settled the dispute with the petitioners and does not wish to press the complaint against them any further. Petitioner Nos.4 & 5 are minors and
represented through their father, petitioner No.2 as their natural guardian.
In view of the fact that the disputes between the petitioners and respondent No.2 have been settled, continuation of criminal proceedings will be an
exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of
justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.Â
In view of the above, the petition is allowed. FIR No.336/2016 under Sections 323/341/506 IPC at Police Station Ranjit Nagar and the
consequent proceedings emanating therefrom are, accordingly quashed.
Order Dasti under signatures of the Court Master.  Â