VIKRAMJEET SINGH Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure (Cr.P.C.) has been filed for quashing FIR No.526/2020, dated 15.07.2020, registered at Police Station Vikas Puri, Delhi, for offences under Sections 354 and 506 IPC, on the ground that the complainant and the petitioner/accused have amicably settled the matter and no useful purpose would be served in continuing the proceedings.

(2.) Shorn of details the facts leading to the petition are as follows:

(3.) As stated above this petition has been filed on the ground that the parties have compromised. The complainant is present in the Court today. The complainant states that she would not like to pursue with the matter.