K VENKATACHALAM & ORS Vs. STATE & ORS

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure seeks quashing of FIR No. 107/2010 registered at Police Station Crime Against Women Cell, Nanakpura, Delhi on 09.07.2010 under Section 498A/406/34 IPC on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State, as well as counsel for the second respondent/ complainant, Smt. Chitra, enter appearance and accept notice. The Investigating Officer, SI Rajbir Singh, PS CAW Cell, Nanakpura, is also present in Court today. He identifies the complainant, as well as the petitioners.