SUNIL KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) LD . Counsel for the petitioners submits that vide FIR no. 479 dated 7.10.2005, case under Section 498A/406/34 Indian Penal Code, 1860 was registered at PS -Timarpur against the petitioners on the complaint of respondent no. 2.

(2.) LD . Counsel for the petitioners further submit that matter has been settled between the parties and pursuant to that marriage between the petitioner no.1 and respondent no. 2 has been dissolved vide decree dated 05.06.2010.

(3.) RESPONDENT no. 2 is personally present in the court with her counsel, who has identified her as Smt. Neetu, D/o, Sh. Jawahar Singh, R/o, Gali No. 16, Kaushik Enclave, Nathupura, Burari, Delhi.