(1.) Quashing of FIR No. 270/2013, under Sections 308/323/34 of IPC registered at police station Bindapur, Delhi is sought on the basis of Affidavit of 5th December, 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.) Upon notice, learned Additional Public Prosecutor for respondent- State submits that respondent No.2, present in the Court, is firstinformant/injured-Saleem Khan of the FIR in question and injuredRameej Khan, son of Umar Khan is also present in the Court.
(3.) Respondent No.2-Saleem Khan, present in the Court, submits that the misunderstanding between the parties has been amicably resolved and he affirms the contents of aforesaid Affidavit of 5th December, 2018 supporting this petition and submits that now no dispute with petitioners survives and so, to restore the cordiality amongst the parties, who are neighbours, the proceedings arising out of the FIR in question be brought to an end. Injured-Rameej Khan supports respondent No. 2 to seek quashing of this FIR.