RAM SINGH Vs. STATE

JUDGEMENT

(1.) ISSUE notice to the respondents. Mr. Vats accepts notice on behalf of state and Mr. Bhushan Sharma/complainant who is also present accepts notice. The learned counsel for the petitioners also identifies Mr. Bhushan Sharma, complainant. The learned counsel for the petitioners contends that the disputes between the petitioners has since been settled and no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 543/2001 under Sections 323/365/386/34 of Indian Penal Code registered at Police Station Hari Nagar against petitioners. The petition is supported by the affidavit of petitioners as well as the affidavit of the complainant/respondent No. 2. The complainant/respondent No. 2 present in Court also contends that the petition is supported by his affidavit. Let the statement of respondent No. 2 be recorded. Statement of respondent No. 2 has been recorded who has been identified by the counsel for petitioners. Apparently no useful purpose shall be served in continuing the proceedings pursuant to FIR No. 543/2001 under Sections 323/365/386/34 of Indian Penal Code registered at Police Station Hari Nagar against the petitioners. It shall also be in the interest of justice to quash the said FIR and all the proceedings emanating therefrom, in the facts and circumstances. Learned Additional Public Prosecutor, Mr. Vats, has also no objection to quashing of the said FIR and all the proceedings emanating therefrom. In the totality of facts and circumstances, FIR No. 543/2001 under Sections 323/365/386/34 of Indian Penal Code registered at Police Station hari Nagar and all the proceedings emanating therefrom against the petitioners are quashed. The petition is disposed of.