RAKESH RAJ Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner is present along with the counsel. The learned counsel for the petitioner contends that during the proceedings for regular bail before the trial Court the matter has been resolved. Pursuant to the settlement an amount of Rs. 8,00,000/- was paid to the respondent No. 3 and the balance amount of rs. 50,000/- has been paid today in the Court in settlement of all claims of respondent No. 3 against the petitioner. The learned counsel for the respondent no. 3 on instructions by respondent No. 3 who is present in the Court contends that no useful purpose shall be served in continuing the proceedings pursuant to fir No. 445/06, P. S. Uttam Nagar, under Sections 406/408/420/468/471 of IPC. Let the statement of respondent No. 3 be recorded.

(2.) THE statement of respondent No. 3 has been recorded. Since the parties have settled the disputes and the respondent No. 3 has received the settled amount of rs. 8,50,000/-, no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 445/06. It shall also be in the interest of justice to quash the FIR No. 445/06 P. S. Uttam Nagar, under Sections 406/408/420/468/471 of IPC and the proceedings emanating there from.

(3.) CONSEQUENTLY in the facts and in totality of circumstances and in the interest of justice FIR No. 445/06 P. S. Uttam Nagar, under Sections 406/408/420/468/471 of IPC and all the proceedings emanating therefrom are quashed.