AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
21 paragraphs · 235 wordsSuresh Kumar Kait, J
CRL. M.A.743/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.146/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.92/2017 dated 16.02.2017, registered at PS â€" Shahbad Diary,
Delhi and all other 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 with learned counsel and she has been identified by WSI Anju/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 24.12.2020.
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.92/2017 dated 16.02.2017, registered at PS â€" Shahbad Diary, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.