RAKESH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.214/2010 registered under Sections 498-A, 406, 34 IPC at police station Nihal Vihar on 07.10.2010, on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) Mr. Amit Ahlawat, Additional Public Prosecutor for the State, enters appearance and accepts notice. The second respondent / complainant, is present in person. The Investigating Officer, Sub Inspector Ashish also identifies the complainant as well as the first petitioner Rakesh.