VASHIMA CHOPRA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed seeking quashing of FIR No. 340/2018 registered at PS Karol Bagh was lodged on the statement of Md. Nizam under Sec. 279/337 IPC wherein it was alleged that on 20/7/2018 at around 6 p.m. he was hit by a vehicle from the back side, by the petitioner.

(2.) Pursuant to the investigation, the charge sheet was filed under Sec. 279/338 IPC. However, the matter was referred to the Delhi Mediation Centre, Tis Hazari Courts and on 18.02.2020both the parties have settled the matter on following terms and conditions:

(3.) The injured is present in person and states that he has entered into settlement amicably and voluntarily without any fear, force and coercion.