DHARAM SINGH Vs. STATE

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 212/2000 registered at Police Station Najafgarh, Delhi, for the offences punishable under Sections 380/34 IPC and the consequential proceedings emanating therefrom 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, Dhan Prakash Verma, against the petitioner and co-accused Dilbagh Singh. The respondent No. 2 and the petitioner have approached the Mediation Centre, Dwarka Courts, New Delhi, and have settled their disputes amicably vide settlement dated 06.04.2015 for a total sum of Rs.2,00,000/- and the same has been paid to the respondent No. 2, which fact is not disputed by the respondent No.2. Therefore, the respondent No.2 does not want to prosecute the case further against the petitioner and has no objection if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer ASI Tejram of Police Station Najafgarh. He does not controvert the submissions made by the learned counsel for the petitioner and submits that the matter has been settled with the petitioner vide settlement mentioned above, thus, he has no objection if the present petition is allowed.