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Judgment
22 paragraphs · 239 wordsSuresh Kumar Kait, J
CRL. M.A. 3313/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.804/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 144/2019 dated 11.07.2019, registered at Police Station Jaitpur
and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2.
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 the respondent no.2 has no objection if the present petition is
allowed.
Respondent no.2 is personally present in Court with her learned counsel and she has been identified by ASI Dharambir Singh/IO and submits that
matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement and settled all their disputes.
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 petitioner any
further.
For the reasons afore-recorded, FIR No. 144/2019 dated 11.07.2019, registered at Police Station Jaitpur and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.