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Judgment
Petitioner seeks quashing of case FIR No. 745/2023 of PS Kashmere Gate for offence under Section 279/337/338 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioner.
State has no serious objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.
The respondents no.2 & 3 on behalf of respondents no. 2-5 are present in Court today and are identified by IO/SI Dilbagh Singh. I have spoken with respondents no.2 & 3 in Hindi and it is stated by them that they have compromised all disputes with the petitioner. Respondents no.2 & 3 submit that they do not wish to continue prosecution of petitioner.
Having spoken with respondent no. 2 &3, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 745/2023 of PS Kashmere Gate for offence under Section 279/337/338 IPC as well as proceedings arising out of the same are quashed.