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Judgment
22 paragraphs · 242 wordsSuresh Kumar Kait, J
CRL. M.A. 467/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.109/2020
Vide the present petition, the petitioners seek directions thereby quashing FIR No. 310/2008 dated 28.08.2008, registered at PS â€" Uttam Nagar
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 he has been identified by Insp.K.K. Mishra/IO and submits that matter
has been settled and he does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement before Mediation Centre, Tis Hazari Courts, Delhi vide settlement
deed dated 18.11.2015.
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 FIR No. 310/2008 dated 28.08.2008, registered at PS â€" Uttam Nagar and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.