SURJEET SINGH &ORS Vs. STATE & ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.339/2008 registered at Police Station Krishna Nagar, Delhi, for the offences punishable under Sections 323/324/325/341/34 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Dhanbir. In the said scuffle dated 15.08.2008, respondent Nos.2 to 5 had received injuries. Thereafter, parties have amicably settled their disputes before Delhi Mediation Centre, Karkardooma Courts, Delhi vide settlement/agreement dated 09.04.2015. Therefore, the aforesaid respondents do not wish to pursue the case further against the petitioners.

(3.) Respondent Nos.2 to 5 are personally in the Court through learned counsel above named. Learned counsel for respondent Nos.2 to 5 under instructions, does not dispute the submissions made by learned counsel for petitioners and submits that the present matter has been amicably settled and no dispute with petitioners survives and so, the proceedings arising out of the FIR in question may be brought to an end.