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Judgment
7 paragraphs · 200 wordsBrijesh Sethi, J
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 256/2018, under sections 452/308/323/354/354(b)/506/34 of the Indian Penal Code, 1860 ('IPC'), registered at P.S.: Ashok Vihar and the proceedings emanating therefrom.
The petitioners and respondent nos.2 to 5 have submitted that they are neighbours and have settled their disputes vide Settlement Deed dated 02.01.2020.
Respondent nos.2 to 5, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled the dispute. Respondent nos.2 to 5 further submitted that they have no objection to the FIR being quashed and the petition being allowed.
The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent nos.2 to 5.
In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 256/2018, under sections 452/308/323/354/354(b)/506/34 of the IPC, registered at P.S.: Ashok Vihar and the proceedings emanating therefrom are quashed.
Petition alongwith pending applications stand disposed of accordingly.