GULSHAN KAPOOR Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits vide FIR No. 466/1991 dated 26.11.1991 u/s 420/468/471/120B of Indian Penal Code, 1860 was registered at PS Jahangirpuri, Delhi, against the petitioner on the complaint of the respondent no. 2.

(2.) IT is further submitted that respondent no. 2 has amicably settled all the issues qua the aforesaid FIR and he is not more interested to pursue the case further. Therefore, the instant petition may be allowed and aforementioned FIR may also be quashed.

(3.) THEREFORE, he is no more interested to pursue the case further and he has no objection if the instant FIR and proceedings thereto are quashed.