NISHA SWAMY Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition seeking quashing of FIR No. 243/2016 registered on the complaint of the complainant under Sec. 420 Penal Code against the petitioner at Police Station - South Campus.

(2.) The complainant is present in Court. She is identified by her counsel.

(3.) The parties have arrived at a settlement on 04.09.2016, which has been placed on record. The complainant states that she has not been subjected to any pressure or coercion and that she has entered the settlement out of her own free will. The complainant further states that she joins the prayer for quashing of the FIR in question.