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Judgment
8 paragraphs · 221 wordsBrijesh Sethi, J
Amended memo of parties filed.
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 757/2018, under sections 323/354B/379/506/509/34 of the Indian Penal Code, 1860 ('IPC'), registered at P.S.: Mehrauli, Delhi and the proceedings emanating therefrom.
The petitioners and respondent nos.2 to 5 submitted that they have settled their disputes on their own free will, without any force or coercion. Respondent nos.2 to 5 states that they do not want to pursue the matter.
Respondent nos.2 to 5, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled their dispute. Respondent nos.2 to 5 further submitted that they have no objection to the FIR being quashed and the petition being allowed.
The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent nos.2 to 5.
In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 757/2018, under sections 323/354B/379/506/509/34 of the Indian Penal Code, 1860 ('IPC'), registered at P.S.: Mehrauli, Delhi and the proceedings emanating therefrom are quashed.
Petition is disposed of accordingly.