MEHBOOB KHAN Vs. THE STATE

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. praying that FIR No.359/2008 under Section 498-A , 406, 34 IPC read with Section 3 and 4 of the Dowry Prohibition Act, registered at Police Station Seelampur, and all the proceedings emanating therefrom, be quashed since the parties have settled the matter amongst themselves in terms of a settlement agreement 0accorded before the Mediation Centre, Karkardooma Court, Delhi on 04.03.2014 where the matter was referred by the Metropolitan Magistrate hearing a complaint under Section 125 Cr.P.C. instituted by the second response against the first petitioner, who is her husband.

(2.) Ms. Nishi Jain, Additional Public Prosecutor for the State; as well as the complainant Shaista Parveen, who is arrayed as second respondent herein; enter appearance and accept notice.

(3.) The Investigating Officer, Sub Inspector Rahul Kumar, identifies the complainant in Court.