SUBHAJIT DAS Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Quashing of FIR No. 48/2012, under Sections 341/323/34 of IPC, registered at Police Station Naraina, Delhi is sought on the basis of affidavit of 20th July, 2019 of respondent No. 2 and on the ground that the misunderstanding which led to registration of the FIR in question, now stands cleared between the parties.

(2.) At the outset, petitioner's counsel submits that there is typographical error in the memo of parties and he has handed over the amended memo of parties which is taken on record.

(3.) Upon notice, learned Additional Public Prosecutor for respondent-State submits that respondent No. 2, who is present in Court, is the complainant of FIR in question and he has been identified to be so, by SI Sushil Malik, on the basis of identity proof produced by him.