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Judgment
15 paragraphs · 237 wordsSuresh Kumar Kait, J
CRL. M.A. 39920/2019 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 5700/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 256/2018 dated 01.08.2018, registered at P.S. Sarita Vihar for the offences punishable under Sections 354/ 325/ 506/509/34 I.P.C. and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent No.2 has no objection if the present petition is allowed.
Respondent No.2 is personally present in Court with learned counsel and has been identified by SI Kamlesh /IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement vide Compromise Deed dated 05.11.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the aforementioned FIR No.256/2018 registered at P.S. Sarita Vihar and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly. Dasti.