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Judgment
Suresh Kumar Kait, J
Vide above captioned first petition, quashing of quashing of FIR No. 102/2021, registered at Samaipur Badli, Delhi is sought.
In the above captioned second petition, quashing of FIR No. 92/2021, registered at police station Samaipur Badli, Delhi is sought by petitioners.
Notice issued.
Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1/State accepts notice in both the petitions and submits that parties to the present FIRs are minor and they are represented through their parents/legal guardians and they are present in the Court.
With the consent of learned counsel for the parties, the present petition is taken up for final hearing and disposal.
On 19.02.2021, a scuffle between students of class XI and XII took place in the premises of Mount Abu School, Rohini, which culminated into registration of the afore-noted cross FIRs against the parties.
Counsel for the parties submit that with the intervention of parents, elders in the family and common friends the dispute inter se parties has been amicably resolved and in this regard, a written request has been made before the SHO concerned.
Learned Additional Public Prosecutor for State, on instructions from Investigating Officers of these FIRs, affirm the factum of settlement between the parties.
Keeping in view that the dispute between the parties has been amicably resolved, this Court is inclined to quash the FIRs in question, as no useful purpose would be served in continuing with the proceedings arising therefrom.
For the reasons afore-noted, FIR No. 102/2021 & FIR No. 92/2021, both registered at police station Samaipur Badli, Delhi and consequent proceedings emanating therefrom are hereby quashed.
The petitions are accordingly allowed and disposed of.
Pending applications also stand disposed of.