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Judgment
Suresh Kumar Kait, J
The hearing has been conducted through video conferencing.
CRL. M.A. 2001/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.379/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.42/2021 dated 23.01.2021, registered at PS â€" Bawana, Delhi,
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 through video conferencing 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.
Respondent No.2 is personally present in Court through video conferencing and she has been identified by SI Jagbir/IO 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 02.02.2021.
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.42/2021 dated 23.01.2021, registered at PS â€" Bawana, Delhi, and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.