SACHIN Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) Quashing of FIR No. 738/2015, under Sections 354(D)/509/506 IPC, registered at police station Anand Parbat, Delhi is sought on the basis of Memorandum of Understanding of 14th November, 2018 (Annexure-P-3) and on the ground that the misunderstanding which led to registration of the FIR, now stands cleared between the parties.

(2.) Ms.Neelam Sharma, Additional Public Prosecutor for respondentState accepts notice and submits that respondent No.2, present in the Court has been identified to be the complainant of FIR in question by Investigating Officer Vidyakar Pathak on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid Memorandum of Understanding of 14th November, 2018 (Annexure-P-3) and the terms thereof have been fully acted upon and that the misunderstanding which led to the incident in question, now stands cleared between the parties. She affirms the contents of aforesaid Memorandum of Understanding of 14th November, 2018 (Annexure-P-3) and affidavit of 14th November, 2018 filed in support of this petition and submits that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.