NASIM & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.12769/2014

(2.) This petition under Section 482 of the Code of Criminal Procedure, 1973, has been moved by the petitioners seeking quashing of FIR No.242/2013 under Section 498A/406/34 IPC registered at Police Station Nihal Vihar, Delhi, and all the proceedings emanating therefrom, on the ground that the matter has been settled between the parties. Issue notice.

(3.) Counsel for the State as well as Ms. Rumana, second respondent/complainant accepts notice. The petitioners as well as the second respondent/complainant are present in person in the