MUKESH TOKAS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Smt. Mukesh Tokas for quashing of FIR No.196/2012 dated 29.06.2012, under Sections 406/420 IPC registered at Police Station Vasant Vihar on the basis of settlement report of Delhi High Court Mediation and Conciliation Centre, Delhi High court, Delhi between the petitioner and respondent no.2, namely, Smt. Bool Devi on 29.09.2014.

(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 her counsel.

(3.) Respondent No.2 present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement report, the parties have compromised the matter voluntarily. The parties are related to each other by blood. Also, that after the signing of the agreement, the parties have further agreed that respondent no.2 will cooperate and give a statement in favour of the petitioner at the time of her filing of quashing or withdrawal of the present criminal case. Respondent no.2 further agreed that she will not claim any title, possession and ownership to the property bearing No. 189-C, situated in village Munirka, Delhi. The respondent no.2 affirms the contents of the aforesaid settlement and of the affidavit dated 12.03.2015. As per the affidavit of respondent no.2, she has no objection to the quashing of the FIR in question. 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 she has stated that she has entered into a compromise with the petitioner and has settled all the disputes with her. She further stated that she has no objection if the FIR in question is quashed.