Rohit Tiwari vs State (NCT Of Delhi) & Anr.

Petitioner seeks quashing of case FIR No. 19/2019 of Police Station Ghazipur, Delhi for offence under Section 279/338 IPC on the ground that the complainant de facto (respondent no. 2) has settled the disputes with the petitioners.

State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.

The respondent no.2 is present in court today and is identified by IO/SI Sher Singh. I have spoken with respondent no.2 in Hindi and it is stated by him that he has compromised all disputes with the petitioner. It is specifically submitted by respondent no. 2 that he received a sum of Rs. 2,50,000/- as compensation from MACT and a further sum of Rs.35,000/-from the present petitioner. Respondent no.2 submits that now he does not wish to continue prosecution of petitioner.

Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

Therefore, the petition is allowed and FIR No. 19/2019 of Police Station Ghazipur, Delhi for offence under Section 279/338 IPC as well as proceedings arising out of the same are quashed.

GIRISH KATHPALIA