SANJEEV KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sanjeev Kumar for quashing of FIR No.356/1998 dated 18.08.1998, under Sections 419/420/468/471 IPC registered at Police Station Parliament Street on the basis of the mediation report of the Mediation Centre, Saket Courts, New Delhi arrived at between the petitioner and respondent no.2, namely, Sh. Sanjeev Jain on 29.05.2015.

(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 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 said report, it has been agreed between the parties that they have settled their disputes and have agreed that they will make their respective statements in this regard before the concerned courts. It has also been agreed that the respondent no.2 will make a statement about the settlement for quashing of the FIR No.897/99 and the FIR in question. It has also been agreed that the civil suit No.1268/14 will be withdrawn by Sh.Tara Chand Khitoliya. It has been agreed that Sh. Tara Chand Khitoliya agreed and stated that he has already handed over the physical possession of Maruti Van bearing Regd. No. DL- 2CJ-4457 vide agreement dated 02.09.1998 and Sh. Tara Chand shall not claim any ownership right of the said vehicle. Respondent No.2 affirmed the contents of the aforesaid mediation report and of his affidavit dated 03.08.2015. As per the affidavit filed by respondent no.2 he has settled all his disputes with the petitioner and 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 petitioner 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 petitioner and has settled all the disputes with her. He further stated that he has no objection if the FIR in question is quashed.