BABLU RAI Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 787/2015, under Sections 323/354/506 IPC, registered at police station Preet Vihar, Delhi is sought on the basis of affidavit of 19th August, 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.) Upon notice, learned Additional Public Prosecutor for respondent-State submits that respondent No. 2, who is present in Court, is the complainants of FIR in question and she has been identified to be so, by SI Lalit Kumar, on the basis of identity proof produced by her.

(3.) Respondent No. 2, present in the Court submits that the misunderstanding between the parties has been amicably resolved. She affirms the contents of her affidavit of 19th August, 2019 and submits that the misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties and now, no grievance against petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.