KARANVEER SINGH Vs. NCT OF DELHI AND ORS.

JUDGEMENT

(1.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No. 30/2010 registered at Police Station Shakarpur, Delhi for the offences punishable under Sections 406/420/427/415/419/120B/34 of the IPC and the consequential proceedings emanating therefrom against him.

(2.) LEARNED counsel appearing on behalf of the petitioner submits that the aforesaid case FIR was registered against petitioner and other co - accused Sheela Devi on the complaint of respondent No. 2 Smt. Urmela Devi. The case qua other accused Sheela Devi has already been quashed by this Court vide order dated 19.08.2010 in Crl.M.C. No.918/2010.

(3.) AS per mediator report dated 21.09.2015 the matter has been settled between the parties.