JAGBIR SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Jagbir Singh for quashing of FIR No.01/2015 dated 01.01.2015, under Sections 308/34 IPC registered at Police Station Anand Vihar on the basis of compromise deed dated 25.08.2015 arrived at between the petitioner and respondent no.2, namely, Rakesh Kumar.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no.2, present in the Court has been identified to be the complainant/first-informant of the FIR in question by his counsel.

(3.) Respondent No.2 present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement deed, the parties have compromised the matter amicably with the intervention of the friends, relatives and respectable persons of the society voluntarily. As per the deed, the petitioner has given a sum of Rs.50,000/- as compensation to respondent no.2 through D.D. No.696891 dated 26.08.2015 of Syndicate Bank, Delhi. The said amount has already been paid by the petitioner to the respondent no.2 as full and final amount of the case. Both the parties undertake that they shall cooperate with each other in quashing the FIR in question. Further, both the parties also undertake that they shall withdraw all the civil/criminal litigation filed against each other. They also undertake that they shall not file any future case against each other. The respondent no.2 affirms the contents of the aforesaid settlement and of the affidavit dated 08.09.2015. As per the affidavit of respondent no.2, he has no objection to the quashing of the FIR in question. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end. Statement of the respondent No.2 has been recorded in this regard in which he has stated that he has entered into a compromise with the petitioner and has settled all the disputes with him. He further stated that he has no objection if the FIR in question is quashed.