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Judgment
Suresh Kumar Kait, J
CRL. M.A. 989-90/2019
Allowed, subject to all just exceptions.
Applications are disposed of.
CRL.M.C.223/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.704/2014 dated 24.09.2014, registered at PS â€" Saket and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 and 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 the present petition is
allowed.
Complainant/Respondent No.2 is personally present in Court and she has been identified by SI Amit Kumar/IO and submits that matter has been
settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide Memorandum of Understanding dated 15.01.2020.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any
further.
For the reasons afore-recorded, FIR No.704/2014 dated 24.09.2014, registered at PS â€" Saket and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.