SHAAHID Vs. STATE AND ORS.

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 Cr.P.C. seeking quashing of FIR No. 117/2011, under Section 307/34 IPC, Police Station Shahdara, Delhi and proceedings emanating therefrom, on the basis of the settlement arrived at between the petitioner and the respondent No. 2/complainant.

(2.) THE petitioner is admittedly an accused in the above said FIR. The terms of the settlement are reproduced herein below:

(3.) THAT the first party undertakes to bear the expenses for quashing of the above mentioned FIR in the Delhi High Court."