RAKESH YADAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") has been filed on behalf of petitioners seeking quashing of the FIR bearing No. 648/2020, registered at Police Station Mehrauli, Delhi for offences punishable under Ss. 376/377/323/509/34/380 of the Indian Penal Code, 1860 ("IPC") and all consequential proceedings emanating therefrom.

(2.) Issue Notice. Mr. Naresh Kumar Chahar, learned APP accepts notice on behalf of State.

(3.) Learned Counsel appearing on behalf of the petitioner submits that the petitioner no.1 herein has amicably settled the matter vide MoU dtd. 6/4/2024 executed between petitioner no. 1 and respondent no. 2. It is further stated that as per the MoU, the complainant/respondent no. 2 has agreed to settle her claims for Rs.1.5 lakhs. Although, the total claim was for Rs.12.00 lakhs. But considering the financial condition of the petitioner, the complainant is ready to settle for Rs.1.5 lakhs. It is further submitted that the present FIR had been lodged in this case since the prosecutrix was angry. Thus, the present FIR be quashed.