Bablu Aggarwal vs State Of Nct Of Delhi & Anr

Brijesh Sethi, J

Learned counsel for the petitioner has filed amended memo of the parties in court today.

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 15/2019, under

sections 420/496/34 of the Indian Penal Code, 1860 (‘IPC’), registered at P.S.: New Ashok Nagar and the proceedings emanating therefrom.

The petitioner and respondent nos.2 and 3 submitted that they have settled their disputes on their own free will, without any force or coercion.

Respondent nos.2 and 3 state that they do not want to pursue the matter.

Respondent nos.2 and 3, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled their dispute.

Respondent nos.2 and 3 further submitted that they have no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent nos.2 and 3.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties

entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 15/2019, under sections 420/496/34 of the IPC, registered at

P.S.: New Ashok Nagar and the proceedings emanating therefrom are quashed.

Petition alongwith pending application is disposed of accordingly.