ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 257/2009 registered under Sections 498A/406/34 IPC at Police Station Tilak Nagar on 11th November, 2009 on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice.

(3.) IT is stated that the aforesaid FIR was registered at the instance of respondent No.2/Monica as the complainant, however, a perusal of the contents of the FIR gives an impression that the facts have been recorded as narrated by mother of respondent No.2. Nevertheless, the FIR is stated to have been lodged at the instance of Respondent No.2 with her mother informing the police as to certain matrimonial and domestic disputes that arose between the parties herein pursuant to marriage of Respondent No.2 with petitioner No.1 -Anil Kumar on 9th November, 2008, consequent upon which the aforesaid FIR was lodged.