MOHD AQUEEL Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 442/2002, under Sections 498-A/406 of the IPC, registered at police station New Friends Colony, New Delhi is sought on the basis of mediated settlement of 15th December, 2014 reached through Mediation Centre, Saket Courts, New Delhi (AnnexureP-5). Notice.

(2.) Mr. Parveen Bhati, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so by her counsel as well as by SI Darpn Singh Singh, Investigating Officer of this case.

(3.) Learned Additional Public Prosecutor for State submits on instructions that the trial of this FIR case has not yet begun.