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Judgment
11 paragraphs · 225 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioners seek direction thereby quashing FIR No. 668/2016 dated 25.01.2016, registered at PS - Janakpuri, for the offences punishable under Sections 354D/120B/34 IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.2 and 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 and she has been identified by SI Reema/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 settlement deed dated 16.10.2019.
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 FIR No. 668/2016 dated 25.01.2016, registered at PS - Janakpuri, for the offences punishable under Sections 354D/120B/34 IPC and consequent proceedings therefrom are quashed.
The petition is allowed and disposed of accordingly.
Dasti.