MANISH MUGGAL Vs. STATE & ANR

JUDGEMENT

(1.) This petition filed under Section 482 Cr.P.C. seeks quashing of FIR No. 3/2012 registered under Section 498A IPC at Police Station Dwarka North, New Delhi on 4th January, 2012 on the ground that the matter has been amicably settled between the parties.

(2.) Issue notice.

(3.) Respondent No.2 is present in person. She is identified by her counsel as well as by the Investigating Officer.