RAJEEV BHALLA Vs. STATE OF DELHI

JUDGEMENT

(1.) By this petition the Petitioners seek quashing of F.I.R No. 660/2007 under Section 342/330/448/452/34 I.P.C registered at P.S. Hazrat Nizamuddin on the complaint of Respondent No.2 a resident of Nepal who was working as a domestic help with the Respondent No.3.

(2.) The allegations as set out in complaint were that the Petitioners who are the son and daughter-in-law of the landlord restrained the Respondent No.2 in the bathroom and tried to remove the goods from the tenancy in possession of the Respondent No.3. The parties have amicably settled the matter. The said settlement was recorded in a civil suit filed by the father of Petitioner No.1 and the Respondent No.3. As per the terms of settlement recorded vide order dated 17th April, 2009 the Respondent No.3 withdrew the suit and stated that he will also withdraw the above mentioned F.I.R lodged against the Petitioners. Statement of the father of Petitioner was also recorded wherein he has stated that he would also not press the claims in the suit filed by him. The property in question has since been vacated by the Respondent No.3. The Petitioners who are present in person states that they have no claim left with the Respondent No.3 and will file no other proceedings against him.

(3.) Respondent No.3 who is present in Court and is identified by the Investigating Officer states that in view of the settlement between the parties he does not want to pursue the above mentioned F.I.R and the proceedings pursuant thereto.