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Judgment
20 paragraphs · 229 wordsSuresh Kumar Kait, J
CRL. M.A. 2597/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.508/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.362/2016 dated 16.10.2016, registered at PS â€" Palam Village,
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent nos.2 & 3 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 Nos. 2 and 3 have no objection if the present
petition is allowed.
Respondent Nos.2 & 3 are personally present in Court with learned counsel and they have been identified by their counsel and submits that matter
has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 & 3 have entered into an amicable settlement vide settlement deed dated 08.05.2019.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No.362/2016 dated 16.10.2016, registered at PS â€" Palam Village, and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.