ANIL KUMAR SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.720/2016, under Sections 406/408/420/120- B/34 of IPC, registered at police station Nihal Vihar, Delhi is sought on the basis of Settlement Deed of 15th November, 2017 (Annexure P-2 colly).

(2.) Learned counsel for petitioner submits that respondents No.3 & 4 are proforma parties and this is not disputed by learned Additional Public Prosecutor for respondent-State.

(3.) Learned Additional Public Prosecutor for respondent-State submits that Vivek Garg, complainant of the FIR in question, is present in the Court and he has been identified to be so, by ASI Ajay Kumar. Complainant submits that Settlement Deed of 15th November, 2017 (Annexure P-2 colly) has been acted upon and he affirms the contents of his affidavit supporting this petition and submits that now no dispute with petitioner survives and so, proceedings arising out of FIR in question be brought to an end.