MAMTA Vs. STATE

JUDGEMENT

(1.) CRL.M.A. 15848/2014

(2.) EXEMPTION , as prayed for, is allowed, subject to all just exceptions.

(3.) THIS petition has been moved under Section 482 Cr.P.C. seeking quashing of FIR No. 23/03 registered under Section 498A/406/34 on 27.01.2003 at Police Station Gokulpuri on the ground that the matter had been settled between the parties.