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Judgment
Suresh Kumar Kait, J
CRL. M.A. 17406/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 2465/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 257/2013 dated 20.6.2013 registered at PS Sarai Rohilla and all
other proceedings arising therefrom.
On oral request of learned counsel for petitioner, I hereby implead Ms. Sneh Prabha as respondent no.3. Petitioner is directed to file amended
memo of parties during the course of the day.
Complainant/respondent no.2 and respondent no.3 are personally present in Court through VC and submit that the matter has been settled and they
do not want to pursue the matter against the petitioner and the present petition may be allowed.
Notice issued.
Notice is accepted by learned APP for State and respondent nos.2 & 3. 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 nos. 2 and 3 have no objection if the present
petition is allowed.
Respondent nos.2 & 3are personally present in Court and they have been identified by SI Renu/IO and submits that matter has been settled and
they do not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 03.03.2020.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No. 257/2013 dated 20.6.2013 registered at PS Sarai Rohilla and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.