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Judgment
24 paragraphs · 294 wordsSuresh Kumar Kait, J
CRL. M.A. 41287/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6062/2019
Vide the present petition, petitioners seek direction thereby quashing of FIR No. 257/2018 dated 03.11.2018, registered at Police Station Krishna
Nagar and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and by counsel for 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.
Mohd. Javed, son of Mohd Sabir and brother of the complainant, is present in person in Court and submits that he has been authorised by
respondent no.2 who has no objection, if the present petition is allowed. For his identification, he has produced his election card issued by Election
Commission of India bearing no. RRP0804468 where his father’s name is Mohd. Sabir who is also father of respondent no.2 and Mohd. Javed
has been identified by SI Hiralal (IO), PS Krishna Nagar, Delhi and submits that matter has been settled and he does not wish to prosecute the matter
any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide memorandum of understanding dated 26.06.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No. 257/2018 dated 03.11.2018, registered at Police Station Krishna Nagar and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.