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Judgment
14 paragraphs · 233 wordsSuresh Kumar Kait, J
Crl. M.A. 5376/2021 (exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1052/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 294/2017, registered at PS - Malviya Nagar, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned 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 through video conference with her counsel and they have been identified by SI Suraj/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 has entered into an amicable settlement before Delhi Mediation Centre, Saket Courts, New Delhi vide Settlement dated 01.02.2020.
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. 294/2017, registered at PS -Malviya Nagar, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.