MADAN LAL Vs. STATE AND ORS.

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed by the petitioner, for quashing of FIR No. 306/2002 dated 23.08.2002, under Sections 498A/406/34 of IPC, 1860 registered at Police Station D.B. Gupta Road, Delhi on the basis of settlement dated 15.07.2014 arrived at Delhi Mediation Centre, Tis Hazari Courts, Delhi between the complainant/respondent No. 2, namely, Ms. Manju and the petitioner, namely, Sh. Madan Lal.

(2.) LEARNED Additional Public Prosecutor for respondent -State submitted that the respondent No. 2, present in the Court has been identified to be the complainant/first -informant of the FIR in question by her counsel.

(3.) IN Gian Singh v. State of Punjab : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -