AMIT TALWAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of case FIR No. 1039/2021 of PS Punjabi Bagh for offence under Sec. 279/338 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

(2.) Learned APP accepts notice and submits that State has no serious objection.

(3.) Respondent no.2, identified by Investigating Officer/SI Naresh Kumar, accepts notice.