VIJAY GUPTA Vs. STATE & ANR

JUDGEMENT

(1.) By the present petition the petitioner seeks quashing of FIR No. 561/2015 under Sections 354D IPC registered at PS South Rohini, Delhi on the complaint of Respondent No.2 and the proceedings pursuant thereto on the ground that the parties have settled the matter.

(2.) Learned Additional Standing Counsel for the State on instructions from the Investigating Officer submits that in the above noted FIR the petitioner is the only accused and the respondent No.2 is the only complainant/victim.

(3.) The complainant/Respondent No. 2 Ms. Gayatri Gupta who is present in Court and is identified by the Investigating Officer states that since the petitioner has apologised to her, she does not want to pursue the abovementioned FIR and the proceedings pursuant thereto.