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Judgment
11 paragraphs · 207 wordsSuresh Kumar Kait, J
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 1433/2015 dated 20.11.2015 registered at PS - Burari and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State.
With the consent of all 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 and he has been identified by SI - Prakash /IO, PS - Burari 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 settlement deed dated 06.09.2018.
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, the FIR No. 1433/2015 dated 20.11.2015 registered at PS - Burari and all other proceedings emanating therefrom are quashed.
The petition is allowed accordingly. Dasti.