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Judgment
M.L. Mehta
This is a petition for quashing of FIR No. 210/2011, under Sections 63/65/68A. Copy Right Act registered at P.S. Kalkaji on the ground that the parties have inter se compromised the matter. FIR was registered on the complaint of Satish Kapoor/Chairman of the respondent No. 2 company. Both the parties are present in person and are identified by their respective counsels. Complainant Satish Kapoor and the petitioners state that they have compromised the matter and now there is no dispute left. Complainant states that he has compromised the matter with the petitioners out of his own free will and volition and without any pressure or coercion of any sort and now, he is left with no grievance against the petitioners and he has no objection if the present FIR is quashed.
In view of the foregoing and the act that the parties have amicably resolved all their disputes, no useful purpose would be served by continuing with the HR. Accordingly, FIR No. 210/2011, under Sections 63/65/68A. Copy Right Act registered at RS. Kalkaji and all the consequential proceedings arising therefrom are herby quashed. Bail bonds of the petitioners are cancelled and their sureties are discharged. The petition stands disposed of accordingly.