RAMESH KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 210/2012 registered under Section 307 IPC at Police Station Ghazipur on 07.06.2012 on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State enters appearance and accepts notice. The second respondent/complainant, Sandeep Kumar, is also present in person. The complainant, as well as the petitioner, are identified by the Investigating Officer, Assistant Sub-Inspector Desh Raj Singh.