RAKESH KUMAR GARG Vs. STATE

JUDGEMENT

(1.) CRL. M.As 3907-08/2012 (Exemption) Allowed subject to all just exceptions. CRL. M.C. 1106/2012 Notice issued.

(2.) MR. Navin Sharma, learned APP for State accepts notice on behalf of State.

(3.) FURTHER submits that the matter has amicably been settled between the parties and petitioner and respondent No.2 are living happily as husband and wife. In view of amicable settlement arrived at between the parties and in view of the fact that both are residing together as husband and wife, the above mentioned FIR be quashed in the interest of justice.