PRAVEEN Vs. THE STATE

JUDGEMENT

(1.) CRL.M.A. 17156/2014

(2.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.1003/2003 registered on 08.11.2003 under Sections 498A/406/34 IPC at police station Uttam Nagar, on the ground that the matter has been amicably settled between the parties.

(3.) COUNSEL for the State, as well as counsel for the second respondent/complainant, Santosh Sharma, enter appearance and accept notice. The complainant is also present in person.