TARUN MAKKAR Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No.211/2011, registered under Sections 498 -A/406/34 IPC at Police Station Jagat Puri on 3rd May, 2011, on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice. Mr. P.K. Mishra, Additional Public Prosecutor enters appearance and accepts notice on behalf of respondent No.1/State.

(3.) PETITIONERS and respondent No.2/complainant are present in person and are identified by Investigating Officer -W /ASI Sunita, Police Station Jagat Puri.