TARUN GULATI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.139/2013, under Sections 498- A/406/506/323/34 of IPC, registered at police station Geeta Colony, Delhi is sought on the basis of Memorandum of Understanding of 3rd March, 2017 reached between the parties.

(2.) Notice.

(3.) Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1-State and Mr. Vinay Kumar, Advocate for respondent No.2, accept notice. Respondent No.2 present in the Court has been duly identified by her counsel as the complainant/first-informant of the FIR in question.