AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 229 wordsSuresh Kumar Kait, J
CRL. M.A. 5493/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1075/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 329/2020 dated 08.09.2020, registered at PS - Gandhi Nagar, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 Sanjeev Kumar/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated 23.03.2021.
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. 329/2020 dated 08.09.2020, registered at PS - Gandhi Nagar and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.