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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Crl. M.A. 16506/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL. M.C. 2343/2020 & Crl. M.A. 16505/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 148/2019 dated 21.05.2019, under Section
354/323/354A/342/509/34 IPC registered at Police Station Lodhi Colony and proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for 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 through Video Conferencing with her counsel and identified by SHO Lodhi Colony 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 01.10.2020.
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. 148/2019 dated 21.05.2019, registered at Police Station Lodhi Colony and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.
The order be uploaded on the website forthwith.