MITISH BIRDI Vs. STATE AND ORS.

JUDGEMENT

(1.) VIDE the present petition; petitioner seeks directions thereby quashing of FIR No. 323/2007 registered at PS -Lajpat Nagar for the offences punishable under Sections 457/380/411 IPC 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, namely Mr. Sanjay Kumar regarding theft of articles. Thereafter, due to the intervention of common friends and respectable members of the locality, the matter has been settled between the parties. Thus, respondent No. 2 does not want to pursue the case further against the petitioner.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State submits that after investigation, police has filed the chargesheet, charges have been framed the case is pending for prosecution evidence. He further submits that since the matter has been settled between the parties and respondent No. 2 has come forward to quash the FIR mentioned above against the petitioner, there would be no purpose to send the petitioner for trial and if the present petition is allowed, the State has no objection.