VIKAS & ANR. Vs. STATE & ANR.

JUDGEMENT

(1.) IN this petition, quashing of FIR No. 81/2011, under Section 498A/406/34 of the IPC registered at P.S. Bara Hindu Rao, Delhi is sought on the basis of Mediated Settlement of 30th November, 2012 (Annexure P -2). Notice.

(2.) MR . Ravi Nayak, learned Additional Public Prosecutor for respondent No. 1 -State accepts notice and submits that respondent No. 2 is present in the Court and has been identified to be the first -informant of FIR in question by SI Rati Ram on the basis of identity proof furnished by her as well as by her counsel Mr. Rajesh Kumar Singh, Advocate.

(3.) IN 'Gian Singh Vs. State of Punjab' : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -