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Judgment
Suresh Kumar Kait, J
Crl.M.A.2376/2021 (exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
CRL.M.C.446/2021 & Crl.M.A.2375/2021 (stay)
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 0208/2019, registered at PS â€" Mayur Vihar Phase-I, Delhi
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 present in Court 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 has no objection if the present petition is
allowed.
Respondent no.2 is personally present in Court and she has been identified by SI Vishvendra Singh/IO and submits that matter has been settled and
she does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide Settlement Agreement dated 08.02.2021.
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. 0208/2019, registered at PS â€" Mayur Vihar Phase-I, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Pending application also stands disposed of.
The order be uploaded on the website forthwith.