ROHIT YADAV @ SUNNY Vs. SHAKUNTALA @ BABLI & ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.361/2014 registered under Sections 451/356/379 IPC at Police Station Chhawala, Delhi on 24th June, 2014 at the instance of the complainant, Shakuntala, who is also arrayed as respondent No.1 in these proceedings, on the ground that the matter has been amicably settled.

(2.) Issue notice.

(3.) Complainant/respondent No.1-Shakuntala is present in person and is identified by Investigating Officer/ASI Nihal Singh Police Station Chhawala. The husband of the complainant Sh. Dharambir is also present. He is also identified by the Investigating Officer.