SANJAY Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.20/2017, under Section 308 of IPC, registered at police station Mukherjee Nagar, Delhi is sought on the basis of Memorandum of Understanding of 5th November, 2018 (Annexure P-2 colly.) and on the ground that misunderstanding which led to registration of the FIR in question now stands cleared between the parties.

(2.) Upon notice, Mr. M.P.Singh, learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so by SI Ram Naresh on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute with petitioner has been amicably resolved. She affirms the contents of her affidavit of 5th November, 2018 filed in support of this petition and submits that she is happily living with petitioner and to restore cordiality between the parties, the proceedings arising out of the FIR in question be brought to an end.