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Judgment
21 paragraphs · 232 wordsSuresh Kumar Kait, J
CRL. M.A. 4703/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1211/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 58/2018 dated 01.05.2018, registered at Police Station â€
Greater Kailash and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 who is present in court 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.
Complainant/Respondent No.2 is personally present in Court and she has been identified by SI Kishor Prasad/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 mutually entered into an amicable settlement whereby they have settled all their disputes.
Taking into account the aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioner any further.
For the reasons afore-recorded, FIR No. 58/2018 dated 01.05.2018, registered at Police Station â€" Greater Kailash and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.