LALIT GUPTA Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for the parties. Learned counsel for the petitioners states that petitioner and the respondents have settled their disputes. He further states that the complainant, who is present in Court today has settled all the claims with the petitioner and does not wish to pursue the proceedings arising out of his complaint which was then recorded as FIR No.380/2008 under Sections 288/304A IPC, registered at Police Station Sarita Vihar. He further states that no useful purpose will be served in continuing with the criminal proceedings when the parties have settled their disputes. Learned counsel for the State also agrees with the same. Learned counsel for the complainant as well the IO, who is present in Court today identifies the complainant and the widow of the deceased. Let the statement of the deceased and the complainant be recorded.

(2.) STATEMENTS of Mr. Uma Shankar, the complainant and Smt. Bhulli Devi, respondent No.3 have been recorded.

(3.) ACCORDINGLY , FIR No.380/2008 under Sections 288/304A IPC, registered at Police Station Sarita Vihar and all the proceedings emanating there from are hereby quashed.