RAHUL PAL @ VICKY Vs. PREETI JAIN & ANR

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 1271/2014 registered at PS-Prashant Vihar, Delhi for the offences punishable under Sections 420/465/467/468/471 IPC against the petitioner.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint made by respondent no. 1 / Preeti Jain. After investigation, Police filed the chargesheet. However, the charges are yet to be framed, meanwhile, the parties have settled the disputes and petitioner has compensated respondent no. 1 by paying Rs.60,000/-. Thus, respondent no.1 does not want to pursue the case further against the petitioner. Therefore, keeping in view the age of the petitioner and the fact that petitioner is a student of B.Com Ist year, present petition may be allowed.

(3.) Respondent no. 1 is personally present in the Court with her Counsel. She has been identified by the IO concerned. Ld. Counsel for respondent no. 1 on instructions submits that matter has been settled between the parties and an amount of Rs.60,000/- has been paid by the petitioner to the respondent no.1. Thus, respondent no. 1 does not want to pursue the case further against the petitioner and if the present petition is allowed, she has no objection.