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Judgment
Suresh Kumar Kait, J
CRL. M.A. 2193/2020 (delay)
For the reasons stated in the application, the delay in re-filing the present petition is condoned.
Application stands allowed and disposed of.
CRL.M.C. 520/2020
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 808/2015 dated 24.08.2015 registered at Police Station -Sultan Puri and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State.
Respondent No. 2 is present in person.
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.
Respondent no. 2 is personally present in Court and she has been identified by SI Raju Yadav/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 have entered into an amicable settlement and respondent no. 2 has settlement vide her affidavit dated 24.10.2019.
Learned counsel for the petitioner prays that the present petition may be allowed.
Taking into account the aforesaid facts, this Court is inclined to quash the FIR as no useful purpose would be served in prosecuting the petitioner any further.
For the reasons afore-recorded, the FIR No. 808/2015 dated 24.08.2015 registered at Police Station - Sultan Puri and consequent proceedings therefrom are quashed.
The petition is allowed and disposed of accordingly. Dasti.