SALMAN Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 308/2020 dated 19.06.2020, registered at PS Tigri, 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 and 3 are personally present in Court and they have 'been identified by SI Sandeep/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.