AJAY KUMAR Vs. STATE

JUDGEMENT

(1.) PETITIONER and respondent Nos. 2 and 3 are present with their counsel. Learned counsel for the parties state that the disputes between the parties have been amicably resolved. Under the settlement, respondent No. 1 and 2 were entitled for Rs. 1. 50 lakh out of which Rs. 75,000/- was paid earlier and rs. 75,000/- has been paid to them today in the court in cash. The settlement was arrived at between the parties before Delhi Mediation Centre and in terms of the settlement, claims before the Motor Accidents Claim Tribunal have also been satisfied. Let the statement of respondent No. 2 be recorded who is identified by his counsel, Mr. S. Hasan M. Zaidi, Advocate. Statement of respondent No. 2 has been recorded. Learned counsel for the parties and parties state that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 213/2007 under Sections 279/337/304-A of Indian Penal Code registered as Police Station Pandav Nagar, delhi, against the petitioner. It shall also be in the interest of justice, if the above-said FIR and all the proceedings emanating therefrom are quashed. Learned counsel for the State, Mr. Vats, also has no objection to quashing of the said FIR.

(2.) CONSEQUENTLY, in totality of facts and circumstances, FIR No. 213/2007 under Sections 279/337/304-A of Indian Penal Code registered as Police Station pandav Nagar, Delhi, and all the proceedings emanating therefrom against the petitioner are quashed. Petition is disposed of.