SUBHASH MANDAL Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 11849 & 11850/2014

(2.) THESE two petitions have been moved under Section 482 Cr.P.C. praying for quashing of FIR Nos. 18/2012 under Sections 452/323/506/34 IPC, as well as FIR No. 180/2009 under Sections 324/326/34 IPC, both of which have been registered at Police Station Jaitpur, New Delhi, on the ground that the matters have been amicably settled between the complainants and the petitioners.

(3.) ISSUE notice.