PRAKASH Vs. STATE

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought to quash the FIR No. 117/2011 dated 09.05.2011 for the offences punishable under Sections 324/34 of Indian Penal Code, 1860 registered at PS Hazrat Nizamuddin against the petitioners No. 1 to 4 on the complaint of petitioner No.5.

(2.) LD. counsel further submits that petitioner No.5/complainant has compromised the matter with the petitioners No.1 to 4 vide compromise agreement dated 04.08.2011, thus, he is no more interested to pursue the case further. Therefore, a joint petition has been filed by the petitioners/accused No.1 to 4 and petitioner No.5/complainant. No objection of the petitioner No.5/complainant to this effect is on record.

(3.) KEEPING in view the compromise agreement dated 04.08.2011 and the statement of petitioner No.2/complainant, who is present in person in the Court and is no more interested to pursue the case further, the aforementioned FIR No. No. 117/2011 registered at PS Hazrat Nizamuddin and all consequent criminal proceedings emanating therefrom are quashed.