AJAY KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for quashing FIR No.1324/2021 registered under Ss. 448/34 IPC at P.S. Nihal Vihar. The FIR was lodged at the statement of Afzal/respondent No.2 wherein he alleged that on 25/11/2021 at around 3:30 PM, while he was working with Smt. Durga Devi in the shop of respondent No.3/Sh. Ansaruddin at RZG-148, Nihal Vihar, two women and one man came there and started throwing the goods outside the shop. He further alleged that he along with the said Smt. Durga Devi tried to stop them but they were thrown out of the shop. Thereafter he made a complaint and on the basis of the said complaint, FIR No.1324/2021 under Ss. 448/34 IPC was lodged at P.S. Nihal Vihar

(2.) Learned Counsel for the petitioners submits that due to the intervention of the relatives, common friends and respectable persons of the society, the parties have reached a settlement. He submits that pursuant to the settlement the parties have decided to burry all their hatchet and to live peacefully and therefore no purpose would be served in continuing with the proceedings emanating from the above-mentioned FIR.

(3.) The Settlement Deed dtd. 19/1/2023 duly signed by both the parties has been placed on record which reads as under:-