DR. GOPAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl.M.A. 19848/2016 Exemption allowed subject to just exceptions. CRL.M.C. 4771/2016

(2.) By the present petition the petitioners seek quashing of FIR No. 161/2011 under Sections 498A/406/34 Penal Code registered at PS Begumpur, Delhi on the complaint of Respondent No.2 and the proceedings pursuant thereto on the ground that the parties have settled the matter.

(3.) Learned APP for the State on instructions from Investigating Officer submits that in the above-noted FIR the six petitioners are the only accused and respondent No.2 the only complainant/ victim.