SHANKAR LAL Vs. STATE AND ANR.

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner submits that vide FIR No. 119/1995 dated 23.02.1995 a case under Section 498A/406 Indian Penal Code, 1860 was registered against the Petitioner on complaint of Respondent No. 2 at police station Dr. Ambedkar Nagar, New Delhi.

(2.) FURTHER submits that pursuant to settlement dated 30.07.2011 Petitioner and Respondent No. 2 have amicably settled all the issues qua the aforesaid FIR and they are living together as husband and wife since the year 2004.

(3.) RESPONDENT No. 2 submits that she has settled all the issues qua the aforesaid FIR & does not wish to pursue the case against Petitioner further as she is residing happily with Petitioner No. 1 in the matrimonial house.