PRABHA MISHRA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been moved under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.130/2009 registered under Sections 452/323/34 IPC at Police Station Badarpur, Delhi on 09.04.2009 on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State and respondent No.2/complainant enter appearance and accept notice. The complainant, Sh. Sanjiv Kumar Upadhyay is present in person. The Investigating Officer, SI Megh Raj, Police Station Badarpur, who is also present in Court, identifies the complainant, who is arrayed as respondent No. 2 in this petition.