RINKU KUMAR SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) Quashing of FIR No. 545/2013, under Section 406 of I.P.C. registered at Police Station Ambedkar Nagar, Delhi is sought on the basis of Memorandum of Understanding of 31st March, 2015 (Annexure P-12). Notice.

(2.) Learned Additional Public Prosecutor for respondent-State 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 his Counsel as well as by SI H.V. Attri on the basis of identity proof produced by him. Respondent No. 2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid Memorandum of Understanding and the terms thereof have been fully acted upon and that the misunderstanding, which led to the incident in question, now stands cleared between the parties.

(3.) Respondent No. 2 affirms the contents of aforesaid Memorandum of Understanding and of his affidavit of 31st March, 2015 supporting this petition and submits that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.