LAWS(DLH)-2014-12-97

RAHUL MITTAL Vs. PAYAL AGGARWAL

Decided On December 05, 2014
Rahul Mittal Appellant
V/S
Payal Aggarwal Respondents

JUDGEMENT

(1.) Crl. M.A. 18936/2014 (for exemption).

(2.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 105/2010 registered under Sections 498A/406/34 IPC at Police Station Crime (Women) Cell on 8th July, 2010 on the ground that the matter has been amicably settled between the parties. Issue notice.

(3.) PETITIONERS as well as complainant/respondent No. 1 -Payal Aggarwal are present in person and are also identified by the Investigating Officer/ SI Saurabh Kumar, Police Station Nanakpura, Crime (Women) Cell.