AASIB KHAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioners have filed the present petition seeking quashing of FIR No.332/2016 registered on the complaint of the complainant under Sections 323/341/506/34 Penal Code against the petitioners at Police Station - South Campus.

(2.) The complainant is present in Court. He is identified by the Investigating Officer.

(3.) The parties have arrived at a settlement on 24.11.2016, which has been placed on record. The complainant states that he has not been subjected to any pressure or coercion and that he has entered the settlement out of his own free will. The complainant further states that he joins the prayer for quashing of the FIR in question.