ALANKAR RAJPUT Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No.17359/2014

(2.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.70/2011 registered under Section 324, 34 IPC at police station Hazrat Nizamuddin, on 21.03.2011, on the ground that the matter has been settled between the parties.

(3.) MR . O.P. Saxena, Additional Public Prosecutor for the State, and Mr. R. R. Malik, Advocate for respondent No.2, enter appearance and accept notice. The second respondent / complainant is also identified by his counsel.