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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.47/2015 dated 18.01.2015, registered at PS â€" Gandhi Nagar,
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 through VC 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 No. 2 has no objection if the present petition is
allowed.
Respondent No.2 is personally present in Court through VC and he has been identified by SI Sunit/IO and submits that matter has been settled and
he does not wish to prosecute the matter any further.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement before the Delhi
Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated 20.04.2019 and settled all their disputes amicably.
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.47/2015 dated 18.01.2015, registered at PS â€" Gandhi Nagar and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.