(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioners, namely, Dilawar Singh @ Lilu and Maya Ram Rohil for quashing of FIR No. 181/2012 dated 31.10.2012, under Ss. 420/468/471/34 IPC registered at Police Station Kapashera on the basis of the compromise arrived at between the petitioners and respondent no.1, namely, Sh.Vinay Mawandia.
(2.) Learned Additional Public Prosecutor for respondent -State submitted that the respondent no.1, present in the Court has been identified to be the complainant of the FIR in question by his counsel.
(3.) Respondent No. 1 present in the Court, submitted that the dispute between the parties has been amicably resolved. With the assistance and intervention of friends and local respectable, the parties i.e. petitioner no.2 & the respondent no.1 have been able to settle their differences and arrived at a settlement whereby the respondent no.1 has agreed to sell the land in question to the petitioner no.1 offering a consideration of Rs.19 lacs which has already been paid in advance to the respondent no.1 who acknowledges the receipt. The settlement was duly conveyed in the Lok Adalat held at Dwarka Court and the parties agreed to the withdrawal and quashing the FIR in question as against the petitioners in the proceedings recorded on 06.12.2014. The matter was also placed before the learned MM on 08.12.2014 for recording of the statement of respondent no.1 for quashing the FIR in question. Respondent No. 1 affirmed the contents of the aforesaid compromise and of his affidavit dated 09.04.2015. As per the affidavit filed by respondent no.1, 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. 1 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.