MOHD ZAKI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Mohd. Zaki and Hira Lal Gupta for quashing of FIR No.249/2009 dated 18.09.2009, under Sections 420/468/471/34 IPC registered at Police Station Sarai Rohilla on the basis of settlement deed arrived at between the petitioners and respondent no.2, namely, Shaheen Khan on 13.03.2014.

(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 his counsel.

(3.) Respondent No.2 present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement deed, due to the intervention of the common friends, relatives, well-wishers etc., all the parties have agreed to withdraw their cases filed by the parties against each other within a period of one month from the date of the execution of the settlement and respondent no.2 agreed to cooperate in the quashing of the FIR in question. Also, the petitioners undertake to return the remaining unused cheques given by respondent no.2 to the petitioner no.2. Respondent No.2 affirms the contents of the aforesaid settlement deed. All the disputes and differences have been resolved through mutual consent. Now no dispute with petitioners 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 he stated that he has entered into a compromise with the petitioners and has settled all the disputes with them. He further stated that he has no objection if the FIR in question is quashed.