ANJAN CHOWDHARY Vs. STATE

JUDGEMENT

(1.) LD . Counsel for the parties jointly state that vide FIR no. 408 dated 29.07.2006 case under Section 406/498A was registered against the petitioners no. 1, 2 & 3 at PS -Sarojini Nagar on the complaint of petitioner no. 4.

(2.) LD . Counsels further submitted that the petitioners have amicably settled all the disputes qua the aforesaid FIR and petitioner no. 4 is no more interested to pursue the matter.

(3.) LD . APP on the other hand submits that charge sheet has been filed and charges are yet to be framed, and in this process, Govt. machinery has been pressed and precious time of the court has been consumed. Therefore, if this Court is inclined to quash the FIR heavy cost be imposed on the petitioner no. 1, 2 & 3.