AMIT SHARMA & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition moved inter alia, under Section 482 Cr.P.C. seeks quashing of FIR No.599/2008, under Sections 498-A/406/34 IPC registered at police station Dwarka, on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Ms. Nishi Jain, APP for the State, and Mr. Gandharva, counsel for the complainant, accept notice.