VIJENDER AGGARWAL Vs. STATE (GNCT DELHI) & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks directions thereby quashing of FIR No.218/2015 registered at Police Station New Usmanpur, Delhi for the offences punishable under Sections 420/406 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Deepak Garg and matter is pending investigation with the police. Meanwhile, the parties approached Delhi Mediation Centre, Karkardooma Courts, Delhi and settled their disputes on 11.05.2015. Thus, respondent no. 2 does not want to pursue the case further against the petitioner.

(3.) Respondent No.2 is personally present in the Court. For his identification he has produced his Driving Licence being no. P05042003236118. Original seen and returned to him. Respondent No.2 does not dispute as to what is stated by learned counsel for petitioner and submits that he has settled the disputes with the petitioner and if the present petition is allowed, he has no objection.