DINESH DIXIT & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed by the petitioners praying that the proceedings arising out of FIR No. 200/2010 under Section 498A/406/34 IPC registered at Police Station Tilak Nagar, Delhi, be quashed on the ground that the matter has been amicably settled between the parties.

(2.) Issue notice.

(3.) Counsel for the State, as well as the second respondent/complainant, enter appearance and accept notice. All the parties are present in person and are identified by their respective counsel.