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Judgment
Suresh Kumar Kait, J
The present petition has been filed under section 482 of Cr.P.C. seeking direction thereby to call the record of Trial Court in FIR No. 356/2011
registered at Police Station Shahdara for the offence punishable under sections 498-A/34 IPC.
Further seeks direction thereby to set aside the judgment and order dated 14.10.2016 passed by learned ASJ/FTC Karkardooma Courts, Shahdara,
Delhi, in CR no. 5/2015 in the abovementioned FIR.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives, have entered into a verbal settlement and have settled all
their disputes amicably. A demand draft bearing No.343586 dated 06.02.2020 for the balance amount of ₹5,00,000/- (Rupees Five Lakhs only) is
handed over to the respondent no. 2 today in the Court.
Complainant/Respondent no.2 is present in person and has been identified by SI Anu/IO and submits that matter has been settled, therefore, she
does not wish to prosecute the matter any further.
Keeping in view the settlement arrived at between the parties, while exercising inherent powers under Section 482 Cr.P.C., I hereby convert the
present petition into quashing of the FIR and all proceedings emanating therefrom.
Accordingly, taking into account aforesaid facts, this Court is inclined to quash the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, FIR No.356/2011 dated 21.11.2011 registered at Police Station Shahdara and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
Order dasti.