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Judgment
The petitioner and the respondents are present before the Court along with their respective counsels.
The parties have filed a joint memo and joint affidavit stating that the suit filed in O.S.No.367/2021 was compromised in the Lok-Adalath and the issue between the parties is amicably sorted out and hence, the present petition may be allowed by quashing the impugned FIR.
The joint memo and joint affidavit is taken on record. In view of the settlement arrived between the parties before the Lok-Adalath in Trial Court, the petition is allowed and the impugned FIR registered in Cr.No.140/2020 against the petitioner for the offences under Sections 406, 420, 504 and 506 of IPC is hereby quashed.
In view of allowing of the main petition, I.A. if any, does not survive for consideration and the same stands disposed of.