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Judgment
22 paragraphs · 233 wordsSuresh Kumar Kait, J
CRL. M.A. 2358/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 572/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 71/2017 dated 11.02.2017, registered at PS Katju Marg and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and counsel for respondent no.2 who is present in person 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 no2. is personally present in Court with he has been identified by ASI Krishan /IO and submits that matter has been settled and he does
not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 02.12.2019 and settled all their disputes
amicably.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No. 71/2017 dated 11.02.2017, registered at PS Katju Marg and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.