BISHAN SINGH Vs. STATE

JUDGEMENT

(1.) This petition is riled for quashing of FIR No. 723./2000 registered at Police Station Mehrauli, under Sections 452/323/324/34 of Indian Penal Code.

(2.) I have spoken to the' parties who are present in Court. The parties have been identified by their respective learned counsel. Learned counsel for the parties submit that the matter has been amicably settled. They pray that the FIR may be quashed. The prayer for quashing of FIR is opposed by the learned counsel for the State.

(3.) The Supreme Court of India and our own Court have held that in the facts and circumstances of a given case even non- compoundable offences can be settled and the FIR can be quashed under Section 482 Cr.P.C (B.S.Joshi and others Vs. State of haryana and anr. 2003 III AD (S.C.) 189 = (2003) 4 SCC 675 and B.K.Sondhi Vs. State (NCT of Delhi) and Anr. 2000 VII AD (DELHI) 693 = 2001 (1) JCC [Delhi].