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Judgment
22 paragraphs · 236 wordsSuresh Kumar Kait, J
CRL. M.A. 3194/2020
Allowed, subject to all just exceptions.
Application is disposed of.
Crl.M.C.783/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.18/2020 dated13.01.2020, registered at Police Station â€" Nabi
Karim and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent No.2.
With the consent of counsel for the 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.
Complainant/Respondent No.2 is personally present in Court with her learned counsel and she has been identified by ASI Dayan/IO and submits
that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent No.2 have entered into an amicable settlement vide settlement deed dated 30.01.2020.
Learned counsel for petitioner prays that the present petition may be allowed.
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.18/2020 dated13.01.2020, registered at Police Station â€" Nabi Karim and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.