MUJEEBUDDIN Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.172/2020, for the offences punishable under Sections 306/34 IPC, registered at PS Kamla Market, Delhi and all other proceedings arising therefrom.

(2.) The present petition is filed on the ground that parties have amicably settled their disputes in terms of Memorandum of Settlement dated 22.01.2021 and respondent No.2, who is the complainant of FIR in question, has no objection if the present petition is allowed.

(3.) Respondent No.2 is personally present in Court through video conferencing with their counsel and he has been identified by SI Mahesh Kumar/IO as complainant of FIR in question.