ARVIND KUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition filed under Section 482 of the Code of Criminal Procedure, 1973, has been moved by the petitioners seeking quashing of FIR No. 101/2013 under Section 498A/406/34 IPC and 4 of Dowry Prohibition Act registered at Police Station Seemapuri, Delhi, and all the proceedings emanating therefrom, on the ground that the matter has been settled between the parties.

(2.) ISSUE notice.

(3.) BOTH the petitioner and respondent No. 2/complainant are present and are identified by Investigating Officer/SI Vishvendra PS Seemapuri.