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Judgment
21 paragraphs · 230 wordsSuresh Kumar Kait, J
Crl. M.A.3878/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 952/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 223/2019 dated 16.8.2019, registered at PS Jagat Puri, Delhi
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by 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 he has been identified by SI Jagdeep Malik (IO) and submits that matter has been settled and
he does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide Memorandum of Understanding/Compromise Deed dated 11.2.2020
and settled all their disputes.
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. 223/2019 dated 16.8.2019, registered at PS Jagat Puri, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.