TARIQ KHAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 606/2013 registered under Sections 420/506/34 IPC at Police Station Gokalpuri on 9th November, 2013 on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice.

(3.) THE aforesaid FIR is stated to have been lodged by respondent No.2/complainant as a result of some disputes with regard to a property transaction.