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Judgment
Suresh Kumar Kait, J
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.362/2018, registered at PS â€" Subzi Mandi, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 subject to payment of balance amount of Rs. 1 lac to her by petitioners in terms of the settlement arrived at between the parties.
Respondent no.2 is personally present in Court through video conferencing with her counsel and she has been identified by WSI Rachna/IO and
submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide settlement deed dated 22.10.2019 before the Delhi Mediation Centre,
Tis Hazari Courts, Delhi.
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.362/2018, registered at PS â€" Subzi Mandi, Delhi and consequent proceedings emanating therefrom are
quashed subject to payment of balance amount of Rs.1 lac to respondent no.2 through IO by the petitioners within one week.
The petition is, accordingly, allowed and disposed of.