KALI RAM & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Kali Ram, Sunny Joon and Smt. Sunita Joon for quashing of FIR No.263/2010 dated 15.06.2010, under Sections 420/448/468/471/34 IPC registered at Police Station Najafgarh on the basis of compromise arrived at between the petitioners and respondent no.2, namely, Sh. Jaipal.

(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 in the FIR in question by ASI Tej Ram.

(3.) Respondent No.2 present in the Court, submitted that the dispute between the parties has been amicably resolved. The parties have reached at an amicable compromise/settlement and the Civil and Criminal litigations between the parties came to an end. As per the statement of the complainant/respondent no.2 recorded on 04.04.2011, in Dwarka Courts in criminal complaint case, he stated that he has already settled the case with the accused persons/ petitioners. Respondent no.2 further stated that he wishes to withdraw the complaint. Respondent No.2 affirms the contents of the aforesaid compromise and of his affidavit dated 27.05.2013 supporting this petition. In the affidavit, the respondent no.2 has stated that he has no objection if the FIR in question is quashed. 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.