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Judgment
21 paragraphs · 221 wordsSuresh Kumar Kait, J
CRL. M.A. 5302/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1381/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.17/2017 dated 23.01.2017, registered at Police Station Naraina
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 who is present in person 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 and she has been identified by ASI Raghubir/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 compromise-cum-affidavit dated 02.03.2020.
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.17/2017 dated 23.01.2017, registered at Police Station Naraina and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.