SANDEEP KUMAR Vs. THE STATE AND ORS.

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sandeep Kumar for quashing of FIR No. 271/2004 dated 03.05.2004, under Sections 336/34 IPC read with Sections 27/54/59 of the Arms Act registered at Police Station Pandav Nagar, Delhi on the basis of the affidavit dated 15.05.2014 of the respondent No. 2/complainant Sh. Kuldeep.

(2.) LEARNED Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified by SI Manu Sahrawat.

(3.) IN Gian Singh v. State of Punjab : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -