GYAN PRAKASH & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.350/2018, under Sections 323/341/356/379/ 506/34 of IPC, registered at police station Govind Puri, Delhi is sought on the basis of Compromise Deed of 10th December, 2018 (Annexure P-2).

(2.) Mr. Manjeet Singh Oberoi, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondent No.2, present in the Court, has been identified to be the complainant party/Injured of FIR in question by Investigating Officer-Sunil Kumar on the basis of identity proof produced by him.

(3.) Respondent No.2, present in the Court, submits that the incident in question had taken place on a trivial issue of parking and the misunderstanding, which led to the incident in question, now stands cleared between the parties vide aforesaid Compromise Deed (Annexure P-2). Respondent No.2, present in the Court, affirms the contents of aforesaid Compromise Deed (Annexure-P/2) and his affidavit filed in support of this petition and submits that the proceedings arising out of the FIR in question be brought to an end.