MANISHA KAKKAR Vs. STATE

JUDGEMENT

(1.) By the present petition the petitioner seeks quashing of FIR No. 159/2013 dated 16.5.2013 registered under Sec. 380 IPC, P.S. Vasant Kunj (North). Pursuant to the complaint filed by respondent No. 2 on 16.5.2013 the aforesaid FIR was lodged against the petitioners.

(2.) Learned counsel for the petitioners submits that the parties have arrived at an amicable settlement and they have also signed compromise deed, a copy of which has also been placed on record Counsel, thus, prays that the FIR and the proceedings emanating therefrom the quashed.

(3.) Respondent No. 2, complainant, is present in Court. He is duly identified by the investigating Officer, who is also present in Court. The complainant submits that he has arrived at an amicable settlement with the petitioners. He further submits that in view of the settlement arrived at he does not wish to press the FIR and the proceedings emanating therefrom.