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Judgment
Suresh Kumar Kait, J
CRL. M.A. 4877/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1258/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.188/2007 dated 06.04.2007, registered at Police Station M.S.
Park and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and respondent nos.2 to 4 who are present in person 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 Nos.2 to 4 have no objection if the present petition
is allowed.
Complainants/Respondent Nos.2 to 4 are personally present in Court and they have been identified by SI Dharmendra Kumar/IO and submits that
matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent nos.2 to 4 have entered into an amicable settlement vide compromise deed dated 28.11.2019 whereby they have settled
all their disputes.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No.188/2007 dated 06.04.2007, registered at Police Station M.S. Park and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.