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Judgment
Suresh Kumar Kait, J
Vide this petition, quashing of FIR No. 199/2019, under Sections 279/338 IPC, registered at police station Vasant Kunj South, New Delhi is sought
by petitioner.
Notice issued.
Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.2 is present
through video conferencing and he has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also
present through video conferencing.
With the consent of both the sides, the present petition is taken up for final hearing and disposal.
The present petition has been filed on the ground that with the intervention of common friends and well wishers, the dispute between the parties has
been resolved.
Respondent No.2 is present through video conferencing and he has affirmed the factum of settlement with petitioner and he also submits that he
does not wish to prosecute the matter any further.
Keeping in view that the dispute between the parties has been amicably resolved, this Court is inclined to quash the FIR in question, as no useful
purpose would be served in continuing with the proceedings arising out of the present FIR.
For the reasons afore-noted, FIR No. 199/2019, under Sections 279/338 IPC, registered at police station Vasant Kunj South, New Delhi and
consequent proceedings emanating therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.
The order be uploaded on the website of this Court forthwith.