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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 6016/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1177/2021 & CRL.M.A.6015/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.125/2015, registered at PS - EOW, Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent Nos.2 and 3 present in person through video conferencing 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 Nos.2 and 3 have no objection if the present petition is allowed.
Respondent Nos.2 and 3 are personally present in Court through video conferencing with their counsel and they have been identified by Insp. Arun Tyagi/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioner and respondent Nos.2 and 3 have entered into an amicable settlement vide Memorandum of Understanding dated 23.12.2019.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any further.
For the reasons afore-recorded, FIR No.125/2015, registered at PS -EOW, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.