ARUN KISHORE Vs. STATE

JUDGEMENT

(1.) THE petitioner and respondent No. 2 are present with their counsel. The counsel for the parties contend that the matter has been resolved between the parties and no useful purpose would be served in continuing with the proceedings pursuant to FIR No. 235/2007 dated 13th June, 2007, P. S. Sarai Rohilla, under section 353/183/332/323/34 of IPC. Let the statement of respondent no. 2/complainant be recorded.

(2.) THE statement of respondent no. 2 has been recorded. It is contended that she has settled with the petitioner. Since all the disputes have been settled no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 235/2007 dated 13th June, 2007, under Section 353/183/332/323/34 registered at P. S. Sarai Rohilla. It shall also be in the interest of justice in case the FIR No. 235/2007, P. S. Sarai Rohilla, under Section 353/183/332/323/34 ipc and all the proceedings emanating there from are quashed against the petitioner. The learned counsel for the State also does not have any objection in case the FIR is quashed.

(3.) CONSIDERING the totality of facts and circumstances, FIR no. 235/2007 dated 13th June, 2007, P. S. Sarai Rohilla, under Section 353/183/332/323/34 and all the proceedings emanating there from are quashed against the petitioner. The petition is disposed of.