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Judgment
Suresh Kumar Kait, J
CRL. M.A. 2732/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 545/2021
Vide the present petition, petitioners seeks quashing of FIR No.249/2020, registered at PS â€" Hazrat Nizamuddin, New Delhi, and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 in person. With the consent of learned counsel for parties, the present petition
is taken up for final disposal.
The present petition is filed on the ground that petitioners and respondent no.2 with the intervention of their well wishers and relatives have entered
into an amicable settlement vide settlement deed dated 25.12.2019.
Respondent No. 2 is present through video confrencing and she has been identified by WSI Prity Bala /IO and submits that matter has been settled
and she does not wish to prosecute the matter any further.
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.249/2020, registered at PS â€" Hazrat Nizamuddin, New Delhi, and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.