LALIT MOHAN Vs. STATE AND ANR

JUDGEMENT

(1.) Quashing of FIR No.634/2015, under Sections 307/34 of IPC registered at Police Station Jyoti Nagar, Delhi is sought on the basis of Mediated Settlement of 1st July, 2017 (Annexure-C) and on the ground that the misunderstanding which led to registration of the FIR now stands cleared between the parties.

(2.) Upon notice, Ms. Neelam Sharma, learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so, by her counsel as well as by SI Rajiv Kumar on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid Mediated Settlement and the terms thereof have been fully acted upon, as today a demand draft bearing No. 780246 of 17th December, 2018 for rupees one lac has been handed over to her and she has accepted it. Respondent No.2 affirms the contents of aforesaid Mediated Settlement and of her affidavit placed on record in support of this petition and submits that now no dispute with petitioner survives and therefore, the proceedings arising out of the FIR in question be brought to an end, provided the previous costs of rupees seven thousand five hundred imposed upon petitioner vide order of 28th November, 2018 is paid to her.