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Judgment
Suresh Kumar Kait, J
CRL. M.A. 41941/2019
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 6253/2019
Vide the present petition, the petitioners seek direction thereby quashing FIR No. 13/2016 registered at Police Station - Ashok Vihar and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
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 and the respondent No. 2 has no objection if the present petition is allowed.
Respondent No. 2 is personally present in Court with learned counsel - Mr.Uttamjit Singh, Advocate and she has been identified by SI - Balwan Singh/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioners and respondent no.2 have entered into an amicable settlement vide settlement deed dated 20.11.2019. As per the settlement agreement, a demand draft bearing No. 876146 dated 04.12.2019 for the balance amount of Rs. 24,00,000/- (Rupees Twenty Four Lakhs) is handed over to the respondent No. 2 today in the Court.
Learned counsel for the petitioner prays that the present petition may be allowed.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 13/2016 registered at Police Station - Ashok Vihar and all other proceedings emanating therefrom are quashed.
The petition is allowed and disposed of accordingly.
Order dasti.