ATUL KHAJURIA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 112/2002 registered at Police Station Mukherjee Nagar, Delhi, for the offences punishable under Ss. 452/324/34 IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No. 2, Ankur Manocha, as a scuffle took place due to misunderstanding, wherein respondent No. 2 received injuries. After investigation, police has filed the chargesheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the respondent No. 2 and petitioners have amicably settled their disputes vide settlement deed dated 17.11.2015 arrived at before the Delhi Mediation Centre, Rohini District Courts, Delhi, for a total sum of Rs. 50,000/ - (Fifty Thousand), which has already been paid to the respondent No. 2. Thus, respondent No. 2 has no objection if the present petition is allowed.

(3.) Respondent No. 2 is personally present in the Court and has been duly identified by the Investigating Officer of the case. He does not dispute the submissions made by learned counsel for petitioners and submits that the matter has been settled with the petitioners, thus, he does not wish to pursue this case further against the petitioners.