IRSHAD Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 183/2017, under Sections 323/354/509/34 of IPC, registered at Police Station Nand Nagri, New Delhi is sought 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, present in the court, is the first informant of FIR in question and she has been identified to be so by SI K.P. Singh on the basis of identity proof produced by her.

(3.) Respondent No. 2 present in the Court, affirms the contents of her affidavit of 18th July, 2019 and submits that the misunderstanding, which led to registration of the FIR in question, now stands cleared and now, no grievance against petitioners survives and so, to restore cordiality amongst the parties, who are related to each other, the proceedings arising out of the FIR in question be brought to an end.