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Judgment
Girish Kathpalia, J
Petitioner seeks quashing of FIR No.0329/2023 of PS Delhi Cantt for offence under Section 279/338 IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioner.
Petitioner as well as respondent no. 2, both identified by IO/ASI Vishan Pal Singh are present in Court. I have spoken with both of them in Hindi. It is submitted by them that they have compromised the disputes pertaining to the subject FIR and respondent no. 2 has received full and final settlement amount, which is in addition to the compensation already received by him in proceedings before Motor Accident Claims Tribunal. Respondent no. 2 submits that he does not wish to pursue prosecution of the petitioner. State has no serious objection to this petition.
The petition is allowed and accordingly, FIR No.0329/2023 of PS Delhi Cantt for offence under Section 279/338 IPC and proceedings arising out of the same are quashed. The pending application also stands disposed of.