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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.1105/2015 dated 21.08.2015, registered at PS â€" Dabri and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 in person through VC with his counsel 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 and he has been identified by SI Rajesh/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 amicably settled the issue with the intervention of court , lawyers and well-wishers and statement before the
concerned Magistrate has been made in the court on 11.11.2020 with regard to settlement arrived between the parties and moving an application for
quashing of FIR .
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.1105/2015 dated 21.08.2015, registered at PS â€" Dabri and all other proceedings arising therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.