AMIT BHARDWAJ Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.13/2013 on 11.01.2013 registered under Section 498 -A, 406, 34 IPC at police station Shahdara, on the ground that the matter has been amicably settled between the parties concerned.

(2.) ISSUE notice. Ms. Nishi Jain, Additional Public Prosecutor for the State, and Ms. Poonam Mendiratta, Advocate for respondent No.2 / complainant, enter appearance and accept notice.

(3.) THE Investigating Officer, Sub Inspector Balbir Singh also identifies the petitioners as well as the complainant, who are all present in Court today.