SANDEEP GULATI Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.577/2016, under Sections 323/354B/506/34 IPC, registered at police station Rajouri Garden, Delhi is sought on the ground that misunderstanding between the parties now stands cleared.

(2.) Ms. Aashaa Tiwari, 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 SI Sanjeet Singh on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the misunderstanding, which led to the registration of FIR in question, now stands cleared between the parties. Respondent No.2 affirms the contents of her affidavit of 27th November, 2018 filed in support of this petition and submits that the proceedings arising out of the FIR in question be brought to an end.