VIJAY KUMAR Vs. ANIL KUMAR GUPTA

JUDGEMENT

(1.) The present application has been filed by the petitioner stating therein that in view of the settlement arrived at between the parties, he is seeking quashing of the complaint case and all consequential orders passed by the Courts below. He, therefore, prays that the present petition filed as a Criminal Revision Petition be treated as a Criminal Miscellaneous Case. Learned counsel for the petitioner submits that since he is not challenging the impugned orders on merits, the proceedings and the subsequent orders be quashed in view the settlement arrived at by the parties.

(2.) Issue notice. Mr.Nitender Kumar, Advocate accepts notice on behalf of respondent no.1 and Ms.Manjeet Arya, learned APP accepts notice on behalf of respondent no.2/State and neither of them opposes the present application.

(3.) However, keeping in view the fact that the petitioner stands convicted by the courts below, even though he does not impugn the said orders of conviction on merits and confines his prayer to the reduction of the quantum of sentence, this Court cannot at this stage when the petitioner already stands convicted, quash the FIR proceedings on the basis of a settlement.