RAJEEV SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 18645/2014 (for exemption)

(2.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 333/2011 registered under Sections 498A/406/34 IPC at Police Station Keshav Puram on 30th October, 2011 on the ground that the matter has been amicably settled between the parties. Issue notice.

(3.) PETITIONERS as well as complainant/respondent No. 2 -Moma Gaur are present in person and are identified by the Investigating Officer/ SI Ram Manohar, Police Station Keshav Puram.