TARUN SEHGAL Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 15507/2014

(2.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 396/2009 registered under Sections 498A/406/34 IPC at Police Station Uttam Nagar on 24.12.2009 on the ground that the matter has been settled between the parties.

(3.) COUNSEL for the State enters appearance and accepts notice. The complainant, Sonam, is present in person. The Investigating Officer, Sub -Inspector Govind Singh, Police Station Uttam Nagar, also identifies the petitioner as well as the complainant, who is arrayed as respondent No. 2 in this petition.