WASIM Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) This petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.94/2021 dtd. 7/4/2021, under Ss. 354/354A/354B IPC registered at PS I.P. Estate, Delhi including all proceedings arising therefrom, predicated on a settlement arrived at between the parties.