ROHIT LAMBA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 173/2023 of PS Harsh Vihar for offence under Sec. 498A/406/34/494 IPC and Sec. 3/4 of Dowry Prohibition Act and proceedings arising out of the same on the ground that the complainant de facto has compromised the disputes with them. Petitioner no.1 is the husband of complainant de facto and petitioner no.2 is mother-in-law of complainant de facto. The complainant de facto has been impleaded as respondent no.2.

(2.) Learned APP for State assisted by Investigating Officer/SI Rahul Ranjan accepts notice.

(3.) Respondent no.2 identified by the Investigating Officer and accompanied with her counsel accepts notice.