KANWALJEET SINGH Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MR.Naveen Sharma learned APP on behalf of respondent No.1/State and MR.Anil Singh; learned counsel on behalf of respondent No.2 accepts notice.

(3.) RESPONDENT No.2 present in the Court with her learned counsel, who duly identifies her as respondent No.2. On instructions, learned counsel submits that respondent No.2 has settled the matter with petitioner and she has no objection, if the present FIR is quashed.