JITENDER TALWAR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Quashing of FIR No. 106/2012, under Ss. 498 -A/406/34 of IPC registered at police station CAW Cell, Nanakpura, New Delhi is sought on the basis of Settlement whose terms find mention in the joint statement of petitioner -husband and respondent No. 2 -wife made before Ms. Sujata Kohli, ADJ on 9th April, 2013.

(2.) Notice.

(3.) Mr. Karan Singh, learned Additional Public Prosecutor for respondent -State accepts notice and submits that respondent No. 2, present in the Court, is identified to be the complainant/first -informant of the FIR in question by W/ASI Roshni Sharma on the basis of identity proof produced by her.