AMIT SAIGAL & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.184/2013, under Sections 498-A/406/34 of IPC and Section 4 of The Dowry Prohibition Act registered at Police Station Welcome Colony, Delhi is sought on the basis of Memorandum of Understanding of 12th March, 2014 (Annexure P-B).

(2.) Mr. Vinod Diwakar, learned Additional Public Prosecutor for respondent-State accepts notice and Mr. Rahul Sharma, Advocate, accepts notice on behalf of respondent No.2.

(3.) Learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the Court, has been identified to be the complainant/first-informant of the FIR in question by her counsel as well as by SI Amit Sehgal on the basis of identity proof produced by her.