RAJU AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Raju and Amit Kumar for quashing of FIR No. 518/2013 dated 10.11.2013, under Ss. 365/384/120B/34 IPC registered at Police Station Subhash Place on the basis of the compromise arrived at between the petitioner No. 1 and respondent No. 2 Sh. Abdul Gaffar at Delhi on 26.11.2013.

(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 compromise deed, the respondent No. 2 has no grievance or grudges against the petitioner No. 2 as he does not know any person by that name. It is also stated in the deed that the disputed amount i.e. Rs. 15,000/ - has already been paid to the respondent No. 2 by petitioner No. 1. Respondent No. 2 affirms the contents of the aforesaid compromise deed and his affidavit dated 10.01.2014 supporting this petition. In his affidavit the respondent has stated that he has no objection if the FIR in question is quashed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioners 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 stated that he has entered into a compromise with the petitioners and has settled all the disputes with them. He further stated that he has no objection if the FIR in question is quashed.