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Judgment
17 paragraphs · 211 wordsSuresh Kumar Kait, J
Vide the present petition, petitioners seek direction for quashing of FIR No. 143/2017 dated 14.03.2017 registered at Police Station Shahbad Dairy,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No.2, who is present in Court and with the consent of counsel for parties, 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 and she has been identified by SI Sachin (IO) and submits that matter has been settled and she does
not wish to prosecute the matter any further.
Petitioners and respondent No.2 have entered into an amicable settlement vide Memorandum of Understanding executed on 17.2.2020.
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. 143/2017 dated 14.03.2017 registered at Police Station Shahbad Dairy, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.