AMIT MEHTA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) QUASHING of FIR No. 969/2014, under Sections 498 -A/406/34 of the IPC, registered at police station Seemapuri, Delhi is sought in this petition.

(2.) LEARNED counsel for petitioners submits that the subject matter of this petition is essentially matrimonial and the dispute between the parties has been amicably resolved and joint petition of parties under Section 13B(1) of The Hindu Marriage Act, 1955 has been allowed by the matrimonial court and joint petition of parties under Section 13B(2) of The Hindu Marriage Act, 1955 will be filed in October, 2015.

(3.) MR . Parveen Bhati, learned Additional Public Prosecutor for respondent -State accepts notice and submits that respondent No. 2, present in the Court, is the complainant/first -informant of the FIR in question and she has been identified to be so by SI Vineet Kumar on the basis of identity proof produced by her.