JATAN SINGH Vs. STATE

JUDGEMENT

(1.) Vide FIR no. 148 dated 25.04.2011, case under Section 406/420/467/468/471/120-B Indian Penal Code, 1860 was registered against the petitioners at PS-Jyoti Nagar on the complaint of respondent no. 2.

(2.) Ld. Counsel for the petitioners and respondent no. 2 jointly submitted that the matter has been settled in Mediation Centre at Karkardooma Court, New Delhi on 26.08.2011, keeping the settlement deed dated 21.08.2011.

(3.) It is further submitted that respondent no.2 is no more interested to pursue the case further as he has settled all the issues qua the aforesaid FIR and both have jointly prayed that instant FIR may be quashed.