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Judgment
21 paragraphs · 233 wordsSuresh Kumar Kait, J
CRL. M.A. 34522/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 4256/2019
Vide the present petition, petitioners seek direction thereby quashing of FIR No. 241/2018 dated 19.10.2018, registered at Police Station Krishna
Nagar and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for respondent no.2.
With the consent of counsel for the 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 his learned counsel and has been identified by SI Hiralal (IO), PS Krishna Nagar, Delhi 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 memorandum of understanding dated 20.07.2019.
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. 241/2018 dated 19.10.2018, registered at Police Station Krishna Nagar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.