RAJU RIYAZUDDIN Vs. STATE

JUDGEMENT

(1.) Present petition has been filed for quashing FIR No.0273/2017, registered at Police Station Neb Sarai under Ss. 498A/406/34 IPC. The FIR was lodged on the statement of respondent No. 2./complainant against the petitioners.

(2.) Respondent No.2 is present in person and is identified by the Investigating Officer.

(3.) Learned counsel for the petitioners and respondent No.2 state that both the parties have entered into the settlement at Mediation Centre, Saket Courts, New Delhi.