SANJAY GANGLOLA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.No.11229/2015 in Crl.M.C.No.3149/2015 Crl.M.A.No.11230/2015 in Crl.M.C.No.3150/2015 Crl.M.A.No.11231/2015 in Crl.M.C.No.3151/2015 Allowed subject to all just exceptions. Crl.M.C.No.3149/2015 Crl.M.C.No.3150/2015 Crl.M.C.No.3151/2015

(2.) In the above captioned three petitions, petitioners are husband and parents-in-law of complainant of FIR No.1551/2014 under Section 498A/313/506/34 IPC registered at Police Station Vasant Vihar, Delhi who seek quashing of FIR in question on the ground that parties have settled their disputes and entered into a Memorandum of Understanding (MoU) of 30th July, 2015 (Annexure B). Since the incident in these three petitions belong to one FIR, therefore, with the consent of parties, these petitions were heard together and are being disposed of by this common judgment.

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