ANKIT TOMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.0107/2021, registered at PS Mayur Vihar Phase-I, Delhi and all other proceedings arising therefrom.

(2.) Respondent No.2 appears in person through video conferencing.

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