MANJEET SINGH Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No. 50/2014 on 24.01.2014, registered under Sections 406, 498 -A, 34 IPC at police station Nihal Vihar, on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice.

(3.) ULTIMATELY , the marriage between the complainant and the petitioner No. 1 was dissolved on 21.10.2014 under Section 13 -B(2) of the Hindu Marriage Act, 1955 in HMA No. 1033/14. A copy of the Decree sheet has been annexed to this petition.