JUDGEMENT
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(1.)By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No. 455/2015 registered at PS-Mandawali for the offence punishable under Section 380 IPC on 27th May, 2015 and the consequential proceedings emanating therefrom against the petitioner on the ground that the matter has been amicably settled between the parties.
(2.)Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, who has compromised the matter with the petitioner and does not wish to pursue the case any further.
(3.)Learned Additional Public Prosecutor appearing on behalf of the State submits that the matter is at the initial stage and since the parties have amicably settled the matter, therefore, looking to the overall circumstances, no useful purpose will be served in continuing the proceedings. Thus, the State has no objection if the present petition is allowed.
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