LALIT KHURANA & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Quashing of impugned summoning order of 19th January, 2012 as well as Criminal Complaint No.16/1/11, under Sections 420/467/468/ 406/471/506/120-B of the IPC, registered at police station EOW, New Delhi is sought on the basis of misunderstanding being cleared between the parties.

(2.) Mr. Karan Singh, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondents No.2 & 3, present in the Court, are the complainant party of the FIR in question and they have been identified to be so by ASI Rajneesh on the basis of identity proof produced by them.

(3.) Respondents No.2 & 3, present in the Court, submit that the dispute between the parties have been amicably resolved and the misunderstanding, which led to the incident in question, now stands cleared between the parties. Respondents No.2 & 3 affirm the contents of their affidavits supporting this petition and submit that now no dispute with petitioners survives and so, to restore the cordiality amongst the parties, the proceedings arising out of the FIR in question be brought to an end.