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Judgment
Suresh Kumar Kait, J
CRL. M.A. 838/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.166/2021
Vide the present petition, petitioner is seeking quashing of FIR No.162/2016, registered at police station Ranhola, Delhi and all other proceedings
arising therefrom.
Notice issued.
Mr.G.M.Farooqui, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is present in the Court and she
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 the parties, the present petition is taken up for final disposal.
The present petition has been filed on the ground that the parties have amicably settled their dispute in terms of Compromise Deed dated
11.09.2020.
Respondent No.2, present in the Court submits that the dispute with petitioner has been amicably resolved in terms of Compromise Deed dated
11.09.2020 and he has no objection if the proceedings arising out of FIR in question are brought to an end.
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 mentioned, FIR No.162/2016, registered at police station Ranhola, Delhi and consequent proceedings emanating therefrom
are quashed.
The petition is accordingly disposed of.
The order be uploaded on the website of this Court forthwith.