KAUSHLENDER BHARDWAJ Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of case FIR No. 639/2022 of Police Station Narela for the offence under Sec. 279/337 IPC on the ground that complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

(2.) Learned ASC accepts notice and on instructions of IO/ASI, Deshpal Singh submits that State has no objection if this petition is allowed.

(3.) The complainant de facto identified by the IO also is present along with his counsel and accepts notice.