V S CHAUHAN Vs. STATE AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.499/2005 registered at Police Station Hazrat Nizamuddin, New Delhi, for the offences punishable under Sections 420/468/471/120B of the IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel for petitioner submits that aforesaid case was registered on the complaint of respondent No.2 Dinesh Sharma. The police after investigation, filed the charge sheet, however, charges are yet to be framed. Meanwhile, petitioner and respondent No.2 have settled their disputes vide a written settlement dated 12.11.2014. Thus, respondent No.2 does not wish to pursue the case against the petitioner and has no objection, if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court through his learned counsel Mr.P.S.Bindra and has been duly identified by SI Narinder Sharma, Investigating Officer of the case. Learned counsel for respondent No.2 on instructions does not dispute as to what is stated by learned counsel for petitioner. Respondent No.2 pursuant to settlement dated 12.11.2014 does not wish to proceed against the petitioners and he has no objection if the present petition is allowed.