DR. AAQUIB Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 686/2015, under Sections 341/354-A/354-D of IPC, registered at Police Station GTB Enclave, Delhi is sought on the basis of affidavit of 14th May, 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 respondents No. 2, who is present in Court, is the complainant of FIR in question and she has been identified to be so, by SI Desh Kumar Singh, on the basis of identity proof produced by her.

(3.) Respondents 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 14th May, 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, to restore cordiality between the parties, who are colleagues, proceedings arising out of the FIR in question be brought to an end.