KRISHAN KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.127/2010 registered at Police Station Aman Vihar for the offences punishable under Sections 420/468/471/120B/174A of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Ram Lal due to certain property dispute and respondent No.3 Sukhbir Singh is also victim therein. The police has filed the charge sheet against petitioner along with co-accused Naresh Khandelwal, who is since proclaimed offender and after framing of charges against petitioner by learned Trial Court matter is pending trial. Meanwhile, the respondents No. 2 and 3 have amicably settled their disputes with the petitioner vide Compromise Deed dated 24.12.2011 for a total sum of Rs.3,75,000/-. Out of which till date petitioner has paid a total sum of Rs.3,25,000/- to them and balance amount of Rs.50,000/- is being paid in cash today in the Court, which facts have not been disputed by respondent Nos.2 & 3.

(3.) Respondent Nos.2 and 3 are personally present in the Court through learned counsel, above named and have been duly identified by the Investigating Officer of the case. Learned counsel for respondent Nos.2 & 3, under instruction does not dispute the submissions made by learned counsel for petitioner and submits that on receipt of entire settled amount, respondent Nos.2 & 3 are no more interested to pursue their case against petitioner and have no objection, if the present petition is allowed.