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Judgment
CRL. M.A. 3357/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.816/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 1093/2014 dated 31.12.2014, registered at PS – Kanjhawala 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.
Complainant/Respondent No.2 is personally present in Court with learned counsel and she has produced her Aadhar Card bearing No.656301139355 issued by Government of India and submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 16.12.2019.
Taking into account the aforesaid facts, this Court is inclined to quash FIR qua petitioner only as no useful purpose would be served in prosecuting petitioner any further.
For the reasons afore-recorded, FIR No. 1093/2014 dated 31.12.2014, registered at PS – Kanjhawala and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.