DEEPAK KUMAR Vs. STATE OF N C T

JUDGEMENT

(1.) CRL. M. A No. 10471/2008 allowed subject to all just exceptions. Application is disposed of. Crl. M. C No. 2871/2008

(2.) ISSUE notice to the respondents. Mr. Vats accepts notice on behalf of respondent Nos. 1 and 4 and Mr. Ravi Shankar accepts notice on behalf of respondent Nos. 2 and 3 who are also present. The learned counsel for the parties contend that due to intervention of well wishers and respected persons of the society the disputes have been amicably settled between the parties and respondent Nos. 2 and 3 have agreed to withdraw their cases against the petitioner. It is also contended that the parties have made statement before the court of Metropolitan Magistrate Sh. Manish Gupta regarding settlement of all the disputes and differences and that they will approach this Court for quashing of the FIR No. 612/2000 under Section 326/324/201 of IPC registered at Police station Sultanpuri.

(3.) IN the circumstances, the learned counsel for the parties contend that no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 612/2000 under Section 326/324/201 of IPC registered at Police Station sultanpuri. It is also contended that it shall be in the interest of justice in case the said FIR and all the proceedings emanating therefrom are quashed. The respondents are present with the petitioner. The petition is supported by the affidavit of the petitioner and respondent Nos. 2 and 3. Consequently, in the facts and circumstances it is apparent that no useful purpose shall be served in continuing the proceedings pursuant to FIR no. 612/2000 under Section 326/324/201 of IPC registered at Police Station sultanpuri. It shall be also in the interest of justice to quash the said FIR and all the proceedings emanating therefrom against the petitioner. The learned counsel for the State, Mr. Vats also has no objection to quashing of the said FIR and all the proceedings emanating therefrom.