RAMESH Vs. STATE

JUDGEMENT

(1.) Petitioners are seeking quashing of FIR No. 117/2013, registered at Economic Offences Wing, New Delhi in this petition.

(2.) Learned counsel for petitioners submits that the subject matter of this FIR pertains to sale of a piece of land, regarding which complaint was filed by respondent No.2, which resulted into registration of FIR in question. With regard to the said dispute, civil suits were also filed between the parties. However, the parties amicably resolved their disputes and statement to this effect were recorded before the courts concerned on 11.11.2014 and 27.04.2015. It is therefore, prayed that the proceedings arising out of FIR in question be brought to an end.

(3.) Notice issued.