PANKAJ MISHRA Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing of the case FIR No. 56/2003 under Sections 147/148/149/ 308 & 506 IPC P.S. Dabri, Delhi.

(2.) NOTICE . Learned counsel for the State accept notice.

(3.) IN view of the fact that parties have arrived at an amicable settlement. petitioner does not wish to pursue the complaint filed by him against respondent No.2 any further, consequently, no useful purpose would be served by continuation of the criminal complaint.