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Judgment
Suresh Kumar Kait, J
CRL. M.A. 8888/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL. M.A. 8889/2021 (exemption)
Application is allowed with direction to file attested affidavit within four weeks of courts resuming normal functioning.
Application is disposed of.
W.P.(CRL) 1092/2021
Vide the present writ petition, petitioners seek direction thereby for quashing of FIR No.510/2019, registered at PS â€" Sector 23, Dwarka, Delhi
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 who appeared in person 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 have 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 learned counsel for respondent No.2 and
she submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 has entered into an amicable settlement vide Memorandum of Understanding dated 13.04.2021.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No.510/2019, registered at PS â€" Sector 23, Dwarka, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.