SUNNY CHOPRA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 1009/2014, under Sections 498A/406/34 of IPC, registered at police station Shakarpur, Delhi is sought by petitioners on the basis of mediated settlement of 16th November, 2017 arrived at Delhi Mediation Centre, Karkardooma Courts, Delhi (Annexure P-3).

(2.) Notice.

(3.) Mr. M.P.Singh, learned Additional Public Prosecutor for respondent-State accepts notice and Mr. Nitin Verma, Advocate, accepts notice on behalf of respondent No.2.