VICKY CHOUDHARY Vs. STATE & ANR

JUDGEMENT

(1.) VIDE instant petition, the petitioner has prayed to quash the FIR No. 114/2010 dated 13.05.2010 registered under Section 341/307/323/ 427/34 Indian Penal Code, 1860 read with Section 27/25/59 Arms Act at police station Krishna Nagar, Delhi on complaint of respondent No. 2.

(2.) LEARNED counsel for petitioner further submits that qua co -accused namely Mannu @ Mohit Sharma, the matter has already been settled on the statement of the complainant vide order dated

(3.) RESPONDENT No. 2 present in the Court with his learned counsel Mr. Ankur Sharma, who has duly identified him.