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Judgment
Suresh Kumar Kait, J
Vide this petition, quashing of FIR No. 1190/2014, registered at police station Tilak Nagar, Delhi is sought by petitioners.
Notice issued.
Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.2 is present in the Court and he has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present in the Court.
With the consent of learned counsel for the parties, the present petition is taken up for final hearing and disposal.
It is submitted that due to some misunderstanding, a dispute arose between the parties, which resulted into registration of FIR by respondent No.2 However, with the intervention of elders and well wisher of parties, inter se dispute has been resolved.
Respondent No.2, present in the Court, has affirmed the factum of settlement with petitioners and has affirmed the contents of his affidavit filed in support of this petition. He submits that he does not wish to prosecute the matter any further.
Keeping in view that the dispute between the parties has been amicably resolved, this Court is inclined to quash the FIR in question, as no useful purpose would be served in continuing with the proceedings arising out of the present FIR.
For the reasons afore-noted, FIR No. 1190/2014, registered at police station Tilak Nagar, Delhi and consequent proceedings emanating therefrom are hereby quashed.
The petition and pending application are accordingly disposed of.