(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.94/2009 registered at Police Station Nangloi, Delhi for the offences punishable under Sections 452/323/506(2) 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 was registered on the complaint of respondent No.2, Dr.Neeru Aggarwal. Thereafter, the petitioner and respondent No.2 approached the Delhi Mediation Centre, Tis Hazari Courts, Delhi and matter has been settled on 22.07.2014 before the Judge Incharge of the Mediation Centre, mentioned above.
(3.) Learned counsel further submitted that keeping in view the settlement, respondent No.2 does not want to peruse the case any further against the petitioner.