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Judgment
12 paragraphs · 196 wordsBrijesh Sethi, J
The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 246/2012, under
sections 420/468/471/34 of the Indian Penal Code, 1860 (‘IPC’), registered at P.S.: Ranhola, Delhi and the proceedings emanating therefrom.
The petitioners and respondent no.2 have submitted that they have settled their disputes. The entire settlement amount was Rs. 9,60,000/-has been
paid to respondent no.2.
Respondent no.2, who is present in Court, has reiterated the aforesaid facts and submitted that he has amicably settled the dispute. Respondent no.2
further submitted that he has no objection to the FIR being quashed and the petition being allowed.
The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.
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. 246/2012, under sections 420/468/471/34 of the IPC, registered
at P.S.: Ranhola, Delhi and the proceedings emanating therefrom are quashed.
Petition alongwith pending applications stand disposed of accordingly.