ARVIND KAUSHIK AND ORS. Vs. STATE

JUDGEMENT

(1.) QUASHING of FIR No. 57/2009, under Sections 419/385/34 of the IPC, registered at police station Crime Branch, Delhi is sought on the ground that the misunderstanding, which led to registration of the FIR, now stands cleared between the parties.

(2.) NOTICE .

(3.) PETITIONER No. 7, present in the Court, submits that the dispute amongst the parties has been amicably resolved and that the misunderstanding, which led to the incident in question, now stands cleared. Petitioner No. 7 affirms the contents of his affidavit of 8th March, 2015 supporting this petition and submits that to restore the cordiality amongst the parties, the proceedings arising out of the FIR in question be brought to an end.