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Judgment
Manmohan, J.—The present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing an FIR No. 401/2002 registered with P.S. Sarai Rohilla under Sections 380 and 411 IPC as well as the proceedings arising therefrom and now pending in the Court of Shri Vidya Prakash, MM, New Delhi.
The ground on which quashing is sought is that the matter has been amicably resolved between the complainant/respondent No. 1 and the petitioner. Not only is the present petition accompanied by an affidavit of respondent No. 1/complainant but a compromise deed between the parties has also been placed on record. In fact, respondent No. 1, who is present in Court and who has been identified by the IO, states that she has no objection if the FIR filed by her is quashed.
Since the matter has been amicably resolved between the parties and the entire case revolves around the statement of respondent No. 1, I see no purpose in continuing the present proceedings.
Accordingly, FIR No. 401/2002 registered with P.S. Sarai Rohilla under Sections 380 and 411 IPC as well as the proceedings arising therefrom and now pending in the Court of Shri Vidya Prakash, MM, New Delhi are quashed.
The present petition stands disposed in the above terms
Dasti.