KAPIL GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. on behalf of the petitioner seeking quashing of FIR No. 569/2020 registered under Sec. 376 IPC at Police Station Mehrauli, Delhi on the ground that the present FIR came to be registered on account of some misunderstanding and the parties having reached an amicable settlement of their dispute, no fruitful purpose would be served in continuance of the present criminal proceedings.

(2.) Issue notice.

(3.) Ms. Meenakshi Dahiya, learned APP for the State, accepts notice.