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Judgment
Suresh Kumar Kait, J
CRL. M.A. 41448/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.6103/2019
There were three accused in the present FIR, however, one of the accused, namely Sunil Sawhney, expired on 7.8.2016. Thus, case against him
has already been abated and the remaining accused are petitioners herein.
Vide the present petition, petitioners seek quashing of FIR No. 332/2010 dated 31.10.2010 registered at Police Station â€" Rajouri Garden, Delhi
and all other proceedings emanating there from. Â
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2.
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 present petition is allowed.
Respondent No. 2 is personally present in Court with her learned counsel and she has been identified by SI Ajay Kumar (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.
Learned counsel for petitioners prays that present petition may be allowed.
Taking into account 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. 332/2010 dated 21.10.2010 registered at Police Station Rajouri Garden, Delhi and all other proceedings
emanating therefrom are quashed.
The petition is allowed accordingly. Dasti.