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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.242/2016 dated 13.12.2016, registered at PS â€" Defence
Colony, and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 No. 2 has no objection if the present petition is
allowed.
Respondent No. 2 is personally present in Court with learned counsel and he has been identified by SI Sumit/IO and submits that matter has been
settled and he does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 17.02.2021 and settled all disputes.
The total settlement amount is Rs. 85,00,000/- and the respondent no. 2 has already received an amount of Rs. 42,50,000/-. A demand draft bearing
No.256728 dated 02.03.2021 for the balance amount of Rs. 42,50,000/- is handed over to the respondent no. 2 today in the Court.
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.242/2016 dated 13.12.2016, registered at PS â€" Defence Colony and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.