SANJEEV SRIVASTAVA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 113/2018 dated 08.06.2018, registered at Police Station Preet Vihar, New Delhi and all other proceedings arising therefrom.

(2.) The present petition is filed on the ground that parties have settled their disputes and respondent Nos. 2 and 3 have no objection if the present petition is allowed.

(3.) Respondent No. 2 is personally present in Court and submits that matter has been settled and he does not wish to prosecute the matter any further.