SADAKAT Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 502/2011 registered under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act at Police Station Bhajanpura on 26th November, 2011 on the ground that the matter has been amicably settled between the parties.

(2.) Issue notice.

(3.) Petitioner as well as complainant/respondent No.2 are present in person and are identified by the Investigating Officer/ Sub-Inspector Vandana, Police Station Bhajanpura.