- (1.)The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") has been filed by the petitioner seeking quashing/setting aside of the order on charge dtd. 11/10/2021 passed by the Court of learned Additional Chief Metropolitan Magistrate-01, Patiala House Courts in Criminal Case No. 13397/2018 titled "State vs. Amitabh Sharma''' as well as quashing of the of FIR bearing No. 74/2017 dtd. 4/3/2017, under Ss. 186/353/332 of the Indian Penal Code, 1860 (hereinafter "IPC") registered at Police Station IGI Airport, Delhi.
(2.)Petitioner is present before this Court and has been identified by his counsel Mr. Pramod Kumar Dubey and Investigating Officer W/SI Meenu Bhan, Police Station IGI Airport. Respondent no. 2 is also present in the Court and has been identified by his counsel Md. Arif and the Investigating Officer.
(3.)On the query made by this Court, respondent no. 2 has categorically stated that he has entered into compromise on his own free will and without any pressure. It is also stated by respondent no. 2 that the entire dispute has been amicably settled between the parties.