RAM KUMAR YADAV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl. M.A. No. 17926/2014 (for exemption)

(2.) THIS petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 421/2013 registered under Sections 498A/406/34 IPC at Police Station Ghazipur on 8th October, 2013 on the ground that the matter has been amicably settled between the parties.

(3.) PETITIONERS as well as complainant/respondent No.2 -Archana are present in person and are identified by the Investigating Officer/ SI Hasrat Ali, Police Station CAW Cell.