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Judgment
Suresh Kumar Kait, J
CRL. M.A. 35476/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.4537/2019
Vide the present petition, the petitioners seek direction thereby quashing FIR No. 703/2013 dated 29.11.2013, registered at PS -Kalyanpuri, for the offences punishable under Sections 307/308/34 IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent No.2 has no objection if the present petition is allowed.
The petitioners and respondent no.2 have entered into an amicable settlement vide settlement/compromise deed dated 30.08.2019.
Respondent No.2 is personally present in Court with learned counsel and they have been identified by SI R.S. Pandit/IO and submit that matter has been settled and he does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 703/2013 dated 29.11.2013, registered at PS - Kalyanpuri, for the offences punishable under Sections 307/308/34 IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.