VIKASH Vs. STATE

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. praying that the FIR No.256/2014 under Section 427/452/323/506/34 IPC, stated to have been registered on 11th April, 2014 at PS Dabri and all proceedings emanating therefrom be quashed in view of Memorandum of Understanding arrived at between the parties concerned on 18th July, 2014.

(2.) Issue notice.

(3.) Counsel for State, as well as counsel for respondent Nos. 2, 3 and 4, accept notice.