MANJEET SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 Cr.P.C, petitioners seek directions thereby quashing of FIR No. 356/2004 registered at Police Station Sabzi Mandi for the offences punishable under Ss. 420/467/468/471/34 IPC 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, namely, Balbir Singh Narula, who thereafter settled the disputes with the petitioners and does not want to pursue the case further against them. Moreover, as per the status report dated 20.02.2015 filed by SHO, PS -Sabzi Mandi, the chargesheet was filed against the petitioners wherein petitioner nos. 2 and 3 were kept in Column no. 12 as no sufficient evidence against them came on record. Thus, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) Respondent No. 2 is personally present in the Court and has been duly identified by SI Mahendra, Investigating Officer of the case. He does not dispute whatever stated by the counsel for the petitioners and submits that matter has been settled with the petitioners and he is no more interested to pursue the case further against them and if the present petition is allowed, he has no objection.