HARMEET GHAI Vs. STATE

JUDGEMENT

(1.) CRL . M C No. 1069/2009 is filed by Harmeet Ghai (Complainant in FIR No. 45 of 2007) seeking the quashing of FIR No. 8/2007 under Sections 420/465/466/467/468/469/471 IPC registered at Police Station Chanakya Puri and all proceedings consequent thereto.

(2.) CRL M C No. 1337/2008 is filed Prateek Madhan, Lalit Madhan, Jasvinder Singh, Anil Wadhwan and Devinder Kaushik (Prateek Madhan and Lalit Madhan/Complainants in FIR No.8/2007) seeking the quashing of FIR No. 45/2007 registered at Police Station Chanakya Puri under Sections 193/196/199/209/417/420/423/465/ 466/467/468/469/ 471/ 120B IPC and all proceedings consequent thereto.

(3.) BOTH sets of parties are present in Court and are identified by their respective counsel. Their identity papers are on record. They state that they have no objection to the quashing of aforementioned FIRs filed by one set against other and they will not litigate against each other hereinafter. The parties will stand by their respective statements made before the learned Single Judge of this Court as well as statement made today.