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Judgment
Suresh Kumar Kait
CRL.M.A. 1596/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.A. 1597/2020
In view of the averments made in the application, the application is allowed and disposed of.
CRL.M.C. 378/2020
Vide the present petition, the petitioners seek direction there by quashing of CC No.209/2016 Police Station Gandhi Nagar and all other proceedings
emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for respondent no.2.
With the consent of 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 and respondent no.2 has no objection if the present petition is
allowed.
Respondent no.2 is personally present in Court with learned counsel and they have been identified by SI Anuj Kumar/IO and submits that matter
has been settled and he does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement before the Mediation Centre, Karkardooma Courts on 01.10.2018
and settled all their disputes.
Taking into account the aforesaid facts, this Court is inclined to quash the complaint case as no useful purpose would be served in prosecuting
petitioners any further.
For the reasons afore-recorded, the CC No.209/2016 Police Station Gandhi Nagar and consequent proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.