TAPESHWAR SINGH Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of Code of Criminal Procedure, 1973 seeking quashing of FIR No. 135/2011, registered under Sections 406/498A/34 IPC on 19.04.2011 at police station Vijay Vihar, on the ground that the parties have amicably settled the matter.

(2.) NOTICE was accepted by counsel for the State and counsel for respondent No. 2 on 09.09.2014.

(3.) IT is stated that the complainant was married to the first petitioner Tapeshwar Singh on 27.11.2009 and thereafter, as a result of certain matrimonial disputes, the complainant lodged a complaint on 10.08.2010 with the Crime Against Women Cell, Nanakpura, Delhi, and ultimately, on 19.04.2011, on the recommendation of the Crime Against Women Cell, the aforesaid FIR was registered.