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Judgment
Suresh Kumar Kait, J
CRL. M.A. 39204/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 5524/2019
Vide the present petition, the petitioner seeks direction thereby quashing of the Criminal Complaint No. 7774/2017 registered at PS - Neb Sarai for the offences punishable under Sections 467/468/471/34 IPC.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent No. 2 has no objection if the present petition is allowed.
Respondent No. 2 is personally present in Court. For his identification, original of Aadhar Card (bearing No. 6128 2132 2130) is seen and returned. He submits that he does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement vide settlement deed dated 17.11.2018.
Learned counsel for the petitioner prays that the present petition may be quashed.
Taking into account the aforesaid facts, this Court is inclined to quash the Criminal Complaint case as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the Criminal Complaint No.7774/2017 registered for the offences punishable under Sections 467/468/471/34 IPC is quashed.
The petition is allowed accordingly. Pending application also stands disposed of.
Dasti.