BMA COMMODITIES LTD. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 651/2014 registered at PS -Adarsh Nagar, New Delhi for the offences punishable under Ss. 420/34 IPC and proceedings emanating thereto.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that aforesaid case was registered on the complaint made by respondent No. 2 by Dalip Kumar. The case is at the initial stage of investigation and chargesheet is yet to be filed. Meanwhile, respondent No. 2 has settled the disputes with the petitioner and consequent thereto an amount of Rs. 81,00,000/ - has been received by respondent No. 2 and nothing due to the petitioner. Thus respondent No. 2 does not want to pursue the case further against the petitioner. Thus, he has no objection, if the present petition is allowed.

(3.) Respondent No. 2 is personally present in the Court with his Counsel. He has been identified by IO Praveen Kumar. Ld. Counsel on instructions submits that respondent No. 2 has settled the disputes with the petitioner. As per the settlement, he has received the entire amount and nothing due to the petitioner and has prayed to quash the FIR mentioned above.