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Judgment
17 paragraphs · 216 wordsSuresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.1202/2020 dated 18.12.2020, registered at PS â€" Bindapur, 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 through video conferencing and she has been identified by SI Kunal Kumar/IO and submits that
matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed
dated 26.02.2021 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 petitioners any
further.
For the reasons afore-recorded, FIR No.1202/2020 dated 18.12.2020, registered at PS â€" Bindapur and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.