YOGESH MALIK AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) IN the above captioned three petitions, quashing of FIR No. 151/2013, under Sections 342/384/34/120 -B of the IPC, registered at police station Connaught Place, New Delhi is sought on the basis of mediated Settlement -Agreement of 13th May, 2014 reached between the parties through Delhi High Court Mediation and Conciliation Centre and affidavit of respondent No. 2 in support of these petitions.

(2.) NOTICE .

(3.) LEARNED Additional Public Prosecutors for respondent -State submit that respondent No. 2, present in the Court, is complainant/first -informant of the FIR in question and he has been identified to be so by his counsel as well as by SI Kuljeet Singh on the basis of identity proof produced by him. It is submitted on behalf of respondent -State that trial of this case has not yet begun.