HARSHIT NANDRAJOG Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No.312/2021 registered with PS Geeta Colony under Ss. 498-A/406/34 IPC.

(2.) Both the parties state that pursuant to the settlement as recorded at Delhi Mediation Centre, Karkardooma Courts, Delhi dtd. 14/10/2022, they have settled all their disputes and differences and they will live together without any problems.

(3.) The Investigating Officer of the case is present and has identified the petitioners and the respondent No.2 He has further testified to the effect that the respondent no.2 and the petitioners are living together.