K. SRIDHARAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 18631/2014.

(2.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 315/2012 registered under Sections 498A/406/34 IPC at Police Station Mayur Vihar on 08.11.2012 on the ground that the matter has been settled between the parties.

(3.) COUNSEL for the State, as well as counsel for the second respondent/complainant enter appearance and accept notice.