BHARAT LAL Vs. NARESH & ORS

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.637/2014 registered at Police Station Paschim Vihar, New Delhi for the offences punishable under Sections 323 of the IPC and 23 of JJ Act and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.1, father of respondent No.2, Master Devyanshoo. Thereafter, the petitioner and respondent No.1 entered into an agreement by way of MOU dated 25th April, 2015 whereby the petitioner has undertaken to pick and drop the child i.e. respondent No.2 upto class XII and take full responsibility of the child. Thus, the parties have settled their disputes.

(3.) Respondent No.1, father of respondent No.2 is personally present in the Court. For identification purpose, he has produced his Driving Licence issued by Transport Department, NCT of Delhi vide licence No. P04012005419323 dated 5th January, 2005. Original seen and returned to respondent No.1. He submits that he has no objection if the present petition is allowed keeping in view the settlement arrived at between the parties.