PRABHJEET SINGH Vs. STATE & ORS

JUDGEMENT

(1.) This petition has been moved under Section 482 of the Code of Criminal Procedure, 1973, praying for quashing of FIR No. 54/2014 registered under Section 279 IPC at Police Station Dwarka South on 06.02.2014 on the ground that the petitioner, as well as the complainant, who is arrayed as the second respondent in this matter, have arrived at an amicable settlement.

(2.) Issue notice.

(3.) Counsel for the State, as well as the second respondent/complainant Mr. Vijay Kumar, enter appearance and accept notice.