DEVENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) Notice issued. Mr. Navin Sharma, learned APP on behalf of respondent No. 1/State and Mr. Abhishek Sharma, learned counsel on behalf of respondent No. 2 accept notice.

(2.) Learned counsels for parties jointly stated that vide FIR No. 150/2007 dated 12.04.2007 a case under Section 498A/406 Indian Penal Code, 1860 was registered against petitioners at police station Srinivas Puri, Delhi on the complaint of respondent No. 2.

(3.) It is further submitted that vide compromise deed dated 10.12.2010, respondent No. 2 and petitioner No. 1 have resolved their all issues qua aforementioned FIR and if the same is quashed, respondent No. 2 has no objection.