VIKRAM SHARMA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeking quashing of FIR No.480/2012 under Sections 498-A, 406, 34 IPC registered at police station Vijay Vihar, on the ground that the parties have settled the matter.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be registered at the instance of respondent No.2 / complainant on account of certain disputes in connection with the marriage of the complainant with the first petitioner Vikram Sharma. It is stated that the complainant and the first petitioner have since also obtained a decree of divorce by mutual consent under Section 13 (B) (2) of the Hindu Marriage Act, 1955 in HMA No.570/2014 on 02.04.2014.