SANTOSH SHARMA Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.333/2013 registered on 01.11.2013 under Sections 380/448 IPC at police station Paschim Vihar at the instance of the second respondent; on the ground that the parties have settled the matter.

(2.) ISSUE notice.

(3.) THE complainant also approbates the settlement, and states that she does not wish to pursue the matter any further and the same be closed.