PARAG SETH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A. No. 14570/2014

(2.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No. 23/2013 registered at police station CAW Cell, Nanak Pura, under Sections 34, 406, 498 -A IPC on 20.02.2013; on the ground that the matter has been settled between the parties.

(3.) IT is stated that the aforesaid FIR came to be lodged by the complainant as a consequence of certain matrimonial and domestic disputes that had arisen between the parties pursuant to the marriage of the complainant to the first petitioner Parag Seth on 08.07.2008. The matter is stated to be at the stage of initial investigation.