VINOD AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Quashing of FIR No.239/2010, registered at police station Kashmere Gate, Delhi is sought in this petition on the ground that the misunderstanding which led to registration of the FIR now stands cleared between the parties.

(2.) Notice.

(3.) Mr. Navin Sharma, learned Additional Public Prosecutor for respondent-State accepts notice and submits 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 ASI Rajneesh on the basis of identity proof produced by him. Learned Additional Public Prosecutor for respondent-State submits that charge sheet in this case has been filed for the offences under Sections 384/411/506/120-B/34 of the IPC and that trial of this case has not yet begun.