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Judgment
Suresh Kumar Kait, J
CRL.M.C. . 4008/2017
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 166/2013, dated 30.09.2013 registered at PS Connaught Place and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the LRs of 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 LRs of respondent no.2 have no objection if the present petition is allowed who are present in Court.
LRs Respondent no.2 are personally present in Court with learned counsel and they have been identified by SI Sarvesh Kumar /IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
The petitioner and LRs of respondent no.2 have entered into an amicable settlement vide settlement/memorandum of understanding dated 7. 09.2019.
For the reasons afore-recorded, the FIR No. 166/2013, dated 30. 09.2013 registered at PS Connaught Place and consequent proceedings emanating therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.
The date fixed in the matter i.e. 13.11.2019 stands cancelled.
CRL. M.A. 39748/2019
In view of the order passed in the petition, this application has become infructuous and the same is accordingly disposed of.