RAJENDER KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) This petition filed under Section 482 Cr.P.C. seeks quashing of FIR No. 139/2011 under Sections 498-A/406/506 IPC registered at Police Station Bindapur on 28th May, 2011 on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Mr. O.P. Saxena, APP for the State and Mr. M.S. Yadav, Advocate enter appearance and accept notice on behalf of the State and respondent No.2/complainant, respectively.