SARABJEET KAUR Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Sarabjeet Kaur @ Suersh, Dharmender Pandey, Manoj @ Ajay, Neemauddin @ Neem @ Anil, Raj Bala, Ekram @ Alam and Sultan Singh for quashing of FIR No. 131/2009 dated 02.06.2009, under Ss. 448/419/420/467/468/471/120B IPC registered at Police Station Swaroop Nagar on the basis of the compromise arrived at between the petitioners and respondent no.2, namely, Ram Pal Sharma on 30.08.2014.

(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, with the intervention of the respectable persons and common friends of the parties, both the parties have amicably compromised the matter. Respondent No. 2 affirmed the contents of the aforesaid compromise and of his affidavit dated 14.07.2015. As per the affidavit filed by respondent no.2, he has settled all his disputes with the petitioners and 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.