ARJUN MADAN & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. for quashing of FIR No.1162/2012 registered under Section 406, 498-A IPC on 27.12.2012 at police station Barakhamba Road, on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of the second respondent / complainant as a result of matrimonial and domestic disputes that had arisen between the parties consequent upon her marriage to the first petitioner Arjun Madan on 14.12.2012.