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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No.779/2015 dated 14.10.2015 registered at Police Station Dwarka South and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and respondent no.2 and with the consent of the parties, the present petition is taken up for final disposal.
The petitioners and respondent no.2 were known to each other as they all are residing in Shri Agrasen CGHS Apartment in Dwarka South. A quarrel on a trivial issue led to registration of the aforementioned FIR.
The petitioners and respondent no.2 have settled all their disputes amicably before the Mediation Centre, Dwarka Courts, Delhi on 28.03.2019 and it is therefore, prayed that the criminal proceedings against the petitioners may be quashed.
The complainant/ respondent no.2 has been identified by SI Hari Singh of Police Station Dwarka South and he admits the factum of settlement arrived at with the petitioners and further submits that he does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the No.779/2015 dated 14.10.2015 registered at Police Station Dwarka South and consequent proceedings arising therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.