LAWS(DLH)-2015-2-129

SANTOSH KUMAR AND ORS. Vs. STATE AND ORS.

Decided On February 09, 2015
Santosh Kumar and Ors. Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) QUASHING of FIR No. 363/2013, under Sections 498 -A/406/34 of IPC registered at police station Uttam Nagar, Delhi is sought on the basis of Settlement whose terms are mentioned in the joint statement of the parties made before Mahila Court on 4th February, 2014.

(2.) NOTICE .

(3.) LEARNED Additional Public Prosecutor for respondent -State 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 Daya Kishan on the basis of identity proof produced by her.