SURESH PAL SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) ISSUE notice.

(2.) MS.Ritu Gauba, learned APP for State/Respondent No.1 and Mr.Abhishek Kaushik, learned counsel for R-2 to R-6 accepts notice.

(3.) RESPONDENT No.2 is present in person, who has been duly identified by ASI Pradeep Kumar, police station Vijay Vihar. RESPONDENT No.2 submits that he has settled all the issues qua the aforesaid FIR and he does not wish to pursue the case further against the petitioners, therefore, the FIR may be quashed.