GAURAV & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been moved by the petitioner seeking quashing of FIR No. 592/2014 registered under Sections 324/341/34 IPC at Police Station Kalkaji, South Delhi, on the ground that the concerned parties have settled their dispute with each other.

(2.) Issue notice.

(3.) Counsel for the State accepts notice.