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Judgment
Suresh Kumar Kait, J
CRL.M.A. 6280/2021 (exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
W.P.(CRL) 870/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.106/2020 registered at PS â€" North Rohini, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned ASC for State and by counsel for respondent nos.2 to 5 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 nos.2 to 5 have no objection if the present petition
is allowed.
Respondent nos.2, 4 and 5 are personally present in Court through video conferencing, it is submitted by the counsel appearing for respondent no.3
that she is currently in ICU and respondent no.2 is also appearing on behalf of respondent no. 3 being her husband and they have been identified by
ASI Joginder/IO and submit that matter has been settled as the issues in question arose on account of misunderstanding and they do not wish to
prosecute the matter any further.
Petitioners and respondent nos.2 to 5 have entered into an amicable settlement vide a Compromise Deed dated 08.04.2021.
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.106/2020 registered at PS â€" North Rohini, Delhi and consequent proceedings emanating therefrom are
quashed.
The petition is, accordingly, allowed and disposed of.