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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.204/2020, registered at PS - Roop Nagar, Delhi and all other proceedings arising therefrom.
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 No.2 who is also power of attorney holder of respondent No.3 is personally present in Court through video conferencing with her counsel and she have been identified by SI Ranjit/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent nos.2 and 3 have entered into an amicable settlement vide a Memorandum of Settlement-cum-Understanding dated 25.01.2021.
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.204/2020, registered at PS - Roop Nagar, Delhi and consequent proceedings emanating therefrom are quashed qua the petitioner herein.
The petition is, accordingly, allowed and disposed of.
Parties shall abide by the terms and conditions of Memorandum of Settlement-cum-Understanding dated 25.01.2021.