SALMAN Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) Crl.M.A.No.8855/2018 (exemption)

(2.) Learned Additional Standing Counsel for the State on instructions submits that in the above noted FIR the petitioner is the only accused and the respondent No.2 who is a minor is the only complainant/ victim.

(3.) Respondent No.2 who is present in Court is a minor and is thus represented through her father, who is also present in Court and is identified by the learned counsel and the Investigating Officer. Father of Respondent No.2 states that the above noted FIR was registered after a confusion arose between the parties and the disputes have now been settled vide Compromise Deed annexed as Annexure-B to the present petition. He states that in view of the settlement arrived at between the parties and as the issue was very trivial and minor in nature and the parties are living in the neighbourhood, he prays that in the interest of his daughter, the abovementioned FIR and the proceedings pursuant thereto be quashed.