SANDEEP KWATRA & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 praying that the FIR No. 329/2007 registered on 17.07.2007 at Police Station Shahdara under Sections 498A/406/34 IPC and Sections 3/4 of the Dowry Prohibition Act, be quashed on the ground that the parties have amicably resolved their disputes.

(2.) Issue notice.

(3.) Counsel for the State accepts notice. The complainant, Mrs. Hema Kwatra, is present in person. The parties are also identified by the Investigating Officer, Sub-Inspector Gaurav Chaudhary, Police Station Shahdara.