RAJINDER SINGH RANA Vs. STATE

JUDGEMENT

(1.) THE petitioner and respondent nos. 2 and 3 are present and learned counsel for the petitioner contends that the parties have settled their disputes. Pursuant to settlement, an amount of Rs. 25,000/- was payable by the petitioner to respondent Nos. 2 and 3 out of which Rs. 10,000/- was paid earlier and rs. 15,000/- has been paid in cash to respondent Nos. 2 today in the Court. Let the statement of respondent No. 3 be recorded, who is identified by learned counsel for petitioner.

(2.) STATEMENT of respondent No. 3 has been recorded who states that pursuant to settlement arrived at he does not want that proceedings pursuant to FIR no. 156/2007 under Sections 279/337 of IPC registered at Police Station Tuglak road be continued as no useful purpose shall be served.

(3.) CONSIDERING the facts and in totality of circumstances, as no useful purpose shall be served in continuing the proceedings pursuant FIR No. 156/2007 under Sections 279/337 of IPC registered at Police Station Tuglak Road and it will also be in the interest of justice to quash the FIR and all the proceedings emanating therefrom.