DHARAM SINGH Vs. STATE & ANR.

JUDGEMENT

(1.) Crl.M.A. 18326/2011(delay).

(2.) LEARNED Counsel for the petitioner submits that vide FIR No.329/2001 dated 12.07.2001 a case under Section 324/34 Indian Penal Code, 1860 was registered against the petitioner on the complaint of respondent No. 2 at police station Shakarpur, Delhi.

(3.) RESPONDENT No.2 is personally present in the Court with her counsel Mr.S. K. Runga, learned Senior Advocate. On instructions, learned Senior Advocate submits that all the issues with respect to abovesaid FIR has been settled with the petitioner and respondent No.2 does not wish to pursue his case no more and he has no objection, if the present FIR is quashed.