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Judgment
Suresh Kumar Kait, J
Vide this petition, quashing of FIR No. 384/2013, registered at police station Burari, Delhi is sought by petitioners.
Notice issued.
Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/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 learned counsel for the parties, the present petition is taken up for final hearing and disposal.
Petitioners and respondent No.2/complainant are residing in the same locality. On 22.09.2013, respondent No.2 filed a complaint against the petitioners on the basis of which FIR in question was registered.
The present petition has been filed on the ground that the dispute inter se parties has been amicably resolved in terms of Settlement Agreement dated 08.05.2017 reached through Mediation Centre, Tis Hazari Courts, Delhi.
Respondent No.2 is present in the Court has affirmed the factum of settlement with petitioners in terms of Settlement Agreement dated 08.05.2017 and she also submits that she 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. 384/2013, registered at police station Burari, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.