ANIL BHEL & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.387/2015 registered at Police Station Mianwali Nagar for the offences punishable under Sections 323/341/34 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Chiranji Lal. Meanwhile, the respondent No.2 has amicably settled the disputes with the petitioners vide Compromise Deed dated 21.10.2015 for a total sum of Rs.45,000/-, which has already been paid to him by the petitioners. On receipt of agreed amount, respondent No.2 is no more interested to pursue his case anymore against the petitioners and has no objection, if the present petition is allowed.

(3.) Respondent No.2 is personally present in the Court. For his identification, he has placed on record the copy of his Aadhar Card bearing No.658622946336, which is at Page 41 of the instant petition. Respondent No.2 does not dispute as to what is stated by learned counsel for petitioners and consequent to settlement and on receipt of entire agreed amount, he does not wish to pursue the case further against the petitioners and has no objection if the present petition is allowed.