AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.0107/2021, registered at PS â€" Mayur Vihar Phase-I, Delhi
and all other proceedings arising therefrom.
Respondent No.2 appears in person through video conferencing.
The present petition is filed on the ground that parties have settled their disputes and respondent No.2 has no objection if the present petition is
allowed.
Respondent No.2 is present in Court through video conferencing with her counsel and she has been identified by SI Shubhangi/IO and submits that
matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent No.2 have entered into an amicable settlement vide Compromise Deed dated 26.03.2021.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No.0107/2021, registered at PS â€" Mayur Vihar Phase-I, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.