TIKAM CHAND JAISWAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 15423/2014 (for exemption)

(2.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 404/2014 registered under Section 420 IPC at Police Station Moti Nagar on 6th May, 2014 on the ground that the matter has been amicably settled between the parties.

(3.) COMPLAINANT /respondent No.2 -Meerajul Haq and petitioner -Tikam Chand Jaiswal are present in person. They are also identified by the Investigating Officer/ SI Shashi Kumar Police Station Moti Nagar.