PRITOSH SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 263/2012 registered under Sections 498A/406/34 IPC at Police Station Malviya Nagar on 05.06.2013 on the ground that the matter has been settled between the parties.

(2.) ISSUE notice.

(3.) COUNSEL for the State, as well as for the second respondent/complainant, enter appearance and accept notice. The Investigating Officer, Sub -Inspector Sanjay Jain, Police Station Malviya Nagar, who is also present in Court, identifies the petitioners, as well as the complainant, who is arrayed as respondent No. 2 in this petition.