SURESH KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.12941/2015 (for exemption).

(2.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 24/2015 registered at Police Station Connaught Place, New Delhi, for the offences punishable under Section 506 IPC and Section 30 of the Arms Act, 1959, and the consequential proceedings emanating therefrom against him.

(3.) RESPONDENT No. 2 is personally present in the Court and has been duly identified by ACP Ashok Saroha and Inspector Shah Noor Khan of Special Branch. The respondent No. 2 does not dispute as to what is stated by learned counsel for the petitioner. Respondent No. 2 affirms the contents of aforesaid settlement and of his affidavit dated 03.09.2015 supporting this petition and submits that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.