TARA CHAND& ANR Vs. STATE & ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 897/1999 registered at Police Station Lajpat Nagar for the offences punishable under Sections 420/471/34 IPC and the consequential proceedings emanating therefrom against the petitioners.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Sh. Sanjeev Jain. After investigation, the police has filed the chargesheet, charges have been framed and the case is pending for recording of prosecution evidence. Meanwhile, the respondent No.2 has settled the matter with the petitioners vide settlement dated 29.05.2015 arrived at before the Mediation Centre, Saket Courts, New Delhi. Both the parties have undertaken to remain bound by the said settlement, therefore, he does not wish to pursue this case against the petitioners.

(3.) Respondent No.2 is personally present in the Court. For his identification, he has produced the original Aadhar Card, photocopy thereof is placed on record at page-9 (original seen and returned). The respondent No.2 submits that he has amicably settled all the disputes with the petitioners as per settlement dated 29.05.2015 and, therefore, has no objection if the present petition is allowed.