RAMESH Vs. STATE ( NCT OF DELHI) & ORS

JUDGEMENT

(1.) Quashing of F.I.R. No. 305/2014, under Sections 354/354A of IPC & Section 12 of POCSO Act, registered at Police Station New Ashok Nagar, Delhi is sought on the ground that misunderstanding, which led to registration of this F.I.R. now stands cleared between the parties, who are real uncle and niece.

(2.) Upon notice, learned Additional Public Prosecutor for respondentState submits that respondent No.2, present in the Court is the complainant/first informant of FIR in question and she has been identified to be so, by ASI Shajuddeen on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved and that the misunderstanding, which led to the registration of FIR in question, now stands cleared between the parties. Respondent No.2 affirms the contents of Compromise Deed of 3rd December, 2018 (Annexure-B) and of her affidavit of 3rd December, 2018 supporting this petition and submits that now misunderstanding with petitioner stands cleared and so, to restore the cordiality between the parties, who are related to each other, the proceedings arising out of the FIR in question be brought to an end.