SUNIL KUMAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. for quashing of FIR No.380/2013 dated 12.07.2013 registered under Section 498-A/34 IPC Police Station Dabri, as well as all proceedings emanating therefrom, since the parties have amicably settled their disputes.

(2.) Issue notice.

(3.) Ms. Nishi Jain, Additional Public Prosecutor, accepts notice. The second respondent, Geeta, is present in person.