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Judgment
21 paragraphs · 236 wordsSuresh Kumar Kait, J
CRL. M.A. 33361/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 3969/2019
Vide the present petition, petitioners seek direction thereby quashing of FIR No. 246/2018 dated 21.10.2018, registered at Police Station Krishna
Nagar and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the 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 his learned counsel and has been identified by SI Hiralal (IO) and submits that matter has been
settled and he does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement vide memorandum of understanding dated 20.07.2019.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners
any further.
For the reasons afore-recorded, FIR No. 246/2018 dated 21.10.2018, registered at Police Station Krishna Nagar and consequent proceedings
emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.