NAVEEN MATHUR Vs. STATE & ANR.

JUDGEMENT

(1.) NOTICE issued. Ld. APP accepts notice on behalf of Respondent No.1/State.

(2.) LEARNED counsel for petitioner submits that vide FIR No.165/2009 dated 19.09.2009 case under Section 307 IPC read with Section 27 Arms Act, 1959 was registered against the petitioner on the complaint of respondent No.2 at police station Kanjhawla.

(3.) RESPONDENT No.2 present with his father Shri Kuldeep. The father of the respondent No.2 has not rebutted as to what has been stated by learned counsel for petitioner and further submits that if the aforesaid FIR is quashed, he has no objection.