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Judgment
Suresh Kumar Kait, J
CRL. M.A. 35044/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 4423/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 201/2016, registered at PS - Mayur Vihar for the offences punishable under Sections 506 IPC & section 3(1)(x) of SC & ST Act and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes before Delhi Mediation Centre, Karkardooma Courts, Delhi whereby out of the total settlement amount of Rs.5,25,000/-, respondent no.2 has received Rs.4,75,000/- and the balance amount of Rs.50,000/- has already been given to respondent no.2 in cash in court today and the respondent no.2 has no objection if the present petition is allowed.
Respondent no.2 is personally present in Court and he has been identified by SI Sanjay Kumar, PS Mayur Vihar.
Keeping in view the settlement arrived at between the parties, the FIR No. 201/2016, registered at PS - Mayur Vihar for the offences punishable under Sections 506 IPC & section 3(1)(x) of SC & ST Act and all other proceedings emanating therefrom are hereby quashed.
Petition is accordingly allowed and disposed of.