FIROZ ALI & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.297/2007, registered under Section 498-A/406/34 IPC at police station Chandni Mahal, on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) The complainant respondent No.2, who is present in person, is identified by her counsel. She has handed over a photocopy of her passport in proof of her identity.