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Judgment
Suresh Kumar Kait, J
CRL. M.A. 14041/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL. M.A. 14040/2020
In view of the reasons stated in the present application, the same is allowed and disposed of accordingly.
CRL.M.C. 1426/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 0640/2018 dated 22.07.2018, registered at Police Station Mangol Puri and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by 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.
Respondent no.2 is personally present in Court through video conferencing and he has been identified by ASI Ravinder Tiwari/IO and submits that matter has been settled and he does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed dated 02.03.2020.
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. 0640/2018 dated 22.07.2018, registered at Police Station Mangol Puri and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith.