KAUSHAL RAJ & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Crl. M.A. No. 18394/2011(exemption)

(2.) Learned APP accepts notice on behalf of the State. Mr. Anil Kumar Sharma, Advocate accepts notice on behalf of respondent No.2.

(3.) Ld. counsel for the petitioners submits that vide FIR No. 127 dated 21.04.2010 a case under Sec. 498 -A/406/34 of Indian Penal Code, 1860 was registered at PS Hari Nagar against the petitioners on the complaint of respondent No.2. He further submits that the matter was referred to the Mediation Centre, Tis Hazari Courts, Delhi. Vide compromise dated 21.05.2010 the respondent No. 2 has settled all the issues qua the aforesaid FIR with the petitioners.