PUNEET OBEROI Vs. NUPUR SAINI & ANR

JUDGEMENT

(1.) Quashing of FIR No.346/2013 registered at Police Station Bharat Nagar, Delhi, in which charge-sheet for the offence under Sections 279/337 of IPC has been filed, is sought on the basis of affidavit of respondent No.1

(2.) In Gian Singh Vs. 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:-

(3.) The aforesaid dictum stands reiterated by the Apex Court in a recent judgment in Narinder Singh v. State of Punjab, 2014 6 SCC 466 .