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Judgment
Petitioners seek quashing of case FIR No. 903/2023 of Police Station Nangloi (West), Delhi for the offence under Section 323/341/451/506/34 IPC on the ground that respondents no.2-4 have compromised the disputes with the petitioners.
State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.
The respondents no.2-4 of the amended memo of parties dated 22.04.2026 (taken on record) are present in court and are identified by IO/SI Ajay. I have spoken with respondents no.2-4 in Hindi and it is stated by them that they have compromised all disputes with the petitioners. Respondents no.2-4 submit that now they do not wish to continue prosecution of petitioners.
Having spoken with respondents no.2-4, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 903/2023 of Police Station Nangloi (West), Delhi for the offence under Section 323/341/451/506/34 IPC as well as proceedings arising out of the same are quashed. Pending application also stands disposed of.