ANIL SAKKARWAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) LD Counsel for the petitioners submits that vide FIR no.375 dated 21.12.2009, case under Section 406/498A Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent no. 2 at PS- Shalimar Bagh.

(2.) IT is further submitted that Petitioners and respondent no. 2 entered into a settlement and respondent no. 2 has settled all the issues qua the aforesaid FIR against all the petitioners.

(3.) RESPONDENT no. 2 is personally present in court with her father namely Mr. Sohan Lal. SI Anil Kumar, IO of the case identified her as Smt. Sarika, complainant in the case.