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Judgment
Girish Kathpalia, J
Petitioner seeks quashing of FIR No. 56/2023 of PS Hauz Khas for offences under Section 279/337/338 IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioner.
Statements of petitioner and respondent no. 2 have already been recorded by the concerned Joint Registrar. Today both of them have appeared and are identified by the IO/SI Doongarsi. I have spoken with both of them in Hindi and it is stated by them that they have compromised the dispute related to the abovementioned FIR. However, the claim filed by respondent no. 2 before Motor Accident Claims Tribunal does not form a part of this settlement. It is stated by respondent no. 2 that towards the settlement of this criminal case, he has already received a sum of Rs.1,75,000/- from petitioner through Demand Draft and he does not want to pursue the prosecution of respondent no. 2. State has no objection to this petition.
Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push the parties through trial.
Therefore, the petition is allowed and FIR No. 56/2023 of PS Hauz Khas for offences under Section 279/337/338 IPC and proceedings arising out of the same are quashed.