RAJESH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE petitioner and respondent No. 2 are present with their counsel. The learned counsel for the petitioner and respondent No. 2 state that the matter has been resolved between the parties and pursuant to the settlement of their disputes, they want to continue having good relations. Petitioner is stated to be a meritorious student and he is stated to be not in a position to continue the proceedings. In the circumstances, it is contended that no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 62/2000, under sections 342/323/506/34 of Indian Penal Code, P. S. Maurice Nagar. Considering the facts and circumstances and the fact that the matter has been resolved amicably between the petitioner and respondent No. 2 and petitioner being a student and since they have agreed to continue good relations, no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 62/2000 under Sections 342/323/506/34 of IPC registered at Police Station Maurice Nagar, delhi. It shall also be in the interest of justice to quash the said FIR and all the proceedings emanating therefrom. Consequently, the FIR No. 62/2000 under Sections 342/323/506/34 of IPC registered at Police Station Maurice Nagar, Delhi and all the proceedings emanating therefrom are quashed. The petition is disposed of.