DEV RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.173/2019, registered at PS Rajinder Nagar, Delhi and all other proceedings arising therefrom.

(2.) 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.

(3.) Respondent no.2 is personally present in Court through video conferencing and he has been identified by SI Narian Ojha/IO and submits that matter has been settled and he does not wish to prosecute the matter any further.