WAZIR SINGH & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.712/2002 registered at Police Station Nangloi on 19.08.2002 under Section 420/468/471/34 IPC on the ground that the matter has been amicably settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State, as well as the counsel for the complainant who is respondent no.2 herein, accept notice. The petitioner, as well as respondent no.2 are identified by the Investigating Officer, Sub Inspector Roshan Lal, Police Station Nangloi, Delhi, who is present in Court.