Yogesh Khanna, J.:— The hearing has been conducted through Video Conferencing.
2. The petitioner herein files this writ petition for quashing of the FIR No. 19/2021 under Section 323/341 Penal Code, 1860 registered at police station Defence Colony against him and the proceedings emanating therefrom, got registered by the respondent No. 2.
3. It is submitted since the matter has been settled amicably and the cross-FIR bearing No. 20/2021 has also been quashed, hence this FIR be also quashed.
4. The complainant/respondent No. 2 is present today and has been duly identified by his counsel, states the matter has been settled with the petitioner vide MoU dated 22.02.2021 and he has no objection if the FIR is quashed against the petitioner. The learned standing counsel for the State also has no objection, if this petition is allowed.
5. Considering the above settlement between the parties, there is no use to proceed with the present FIR as the complainant has settled all the disputes with petitioner and continuation of present FIR shall not entail in conviction of petitioner herein.
6. Accordingly, the petition is allowed. Consequently, FIR No. 19/2021 under Section 323/341 Penal Code, 1860 registered at police station Defence Colony and the proceedings emanating therefrom are quashed. Pending application, if any, also stands disposed of. No order as to costs.