ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MS.Rajdipa Behura, learned APP on behalf of respondent No.1/State and Mr.Rahti, learned counsel on behalf of respondent Nos.2 & 3 accept notice.

(3.) LEARNED counsels further submits that since complainant has already died, respondent Nos.2 & 3 being father and mother? have come forward and they have settled all the issues qua the aforementioned FIR on 12.12.2011 before the Mediation Centre, Dwarka Courts, Delhi and they are not interested in further pursing the case and have no objection, if the aforesaid FIR is quashed.