RAVINDER DAGAR Vs. NCT OF DELHI

JUDGEMENT

(1.) Vide FIR No. 639 dated 11.12.2007 a case under Section 498- A/406 of the Indian Penal Code, 1860 was registered at Police Station Narela on the complaint of the respondent No.2.

(2.) Ld. counsel for the petitioner submits that the respondent No. 2 and the petitioners have amicably settled all the issues qua the aforesaid FIR and the respondent No.2 does not want to pursue the case further. Therefore, the present FIR may be quashed.

(3.) Respondent No.2 is personally present in the Court with her counsel Mr. Gurvinder S. Talwar. Father of the respondent No.2 Shri Raj Singh is also present in the Court.