VIKRANT PURI Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.237/2014 dated 15.06.2014, registered under Sections 380 IPC at police station Greater Kailash, at the instance of second respondent, Sh. Jyotveer Singh Chada on the ground that the matter has been amicably settled in terms of a compromise entered into between the parties on 16.06.2014. The said Settlement Deed has also been annexed to this petition.

(2.) Issue notice.

(3.) Mr. Amit Ahlawat, Additional Public Prosecutor, accepts notice on behalf of the State. Mr. T. N. Tyagi, Advocate, accepts notice on behalf of the complainant / respondent No.2.