NIKHIL KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 33 of 2017 (Exemption)

(2.) By the present petition the petitioner seeks quashing of FIR No. 598/2015 under Sections 308 IPC registered at PS Dabri, Delhi on the complaint of Respondent No.2 and the proceedings pursuant thereto on the ground that the parties have settled the matter.

(3.) Learned APP for the State on instructions from 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.