ADITYA JERATH Vs. STATE & ANOTHER

JUDGEMENT

(1.) MS .Pinky Anand, learned Senior Advocate for the petitioners submits that vide FIR No.175/2010 dated 18.09.2010 a case under Section 498A/406/34 Indian Penal Code, 1860 at police station Civil Lines, Delhi was registered against the petitioners on the complaint of respondent No.2.

(2.) LEARNED Senior Advocate for the petitioners further submits that a settlement has been arrived at between the parties and consequent thereto, they have settled their all the issues on a total payment of Rs. 36.0 lacs. Therefore, she is no more interested in pursuing her case further.

(3.) RESPONDENT No.2 is present with her learned counsel Mr.Subash C. Jindal, who identifies her. Learned counsel on instructions from respondent No.2, submits that all the issues qua the present FIR has been settled. She has no objection, if the present FIR is quashed.