VIJENDER KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 958/2015 registered at PS-Shalimar Bagh for the offence punishable under Section 380 IPC against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2.

(3.) Respondent No.2 is personally present in the Court. He has been identified by HC Devender, Investigating Officer of the case. Respondent no. 2 submits the aforesaid case was registered due to some misunderstanding. Now he has amicably settled the disputes with the petitioner, thus, he does not want to pursue the case further against him.