PAWAN MALHOTRA & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 501/2017, under Sections 308/324/34 of IPC registered at police station Subhash Place, Delhi is sought on the basis of second respondent's affidavit of 18th December, 2018 (Annexure P-5) and on the ground that the misunderstanding which led to registration of the FIR now stands cleared between the parties.

(2.) Learned counsel for petitioners submits that due to inadvertence, the name of respondent No. 2 is incorrectly mentioned as 'Shyam' whereas his name is 'Sayam' and amended memo of parties has been placed on record.

(3.) Upon notice, Mr. M.S. Oberoi, 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 he has been identified to be so by SI Jeetendra Singh, on the basis of identity proof produced by him.