SHYAM SUNDER & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.88/2015 under Sections 498A/406/34 IPC, Police Station Neb Sarai, based on the settlement.

(2.) Learned counsel for the petitioners prays for an exemption for personal appearance of petitioner No.5, who is the sister of the petitioner No.1 husband, on the ground that she is the permanent resident of Bombay and could not travel to Delhi. Petitioner No.5 has filed an affidavit in support of the petition.

(3.) In view of the above, the petitioner No.5 is granted exemption from personal appearance.