MAHESH VERMA Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.301/2018, under Sections 279/337 IPC, registered at police station Fatehpur Beri, New Delhi is sought on the basis of Settlement Agreement of 6th December, 2018.

(2.) Upon notice, Ms. Ashal Tiwari, Additional Public Prosecutor for respondent-State and Mr. Neeraj Kapoor, Advocate for respondent No.2, submit that respondent No.2 is the complainant of the FIR in question and he is present in the Court and he has been identified to be so, by ASI Pradeep Kumar. Complainant affirms the contents of his affidavit of 14th December, 2018 supporting this petition and submits that now misunderstanding with petitioner stands cleared and so, proceedings arising out of FIR in question be brought to an end.

(3.) In "Gian Singh Vs State of Punjab, 2012 10 SCC 303", Supreme Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under:-