VIDYA SAGAR Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 248/2013, under Sections 498-A/406/34 of IPC, registered at Police Station Najafgarh, Delhi is sought on the basis of mediated settlement of 27th March, 2019 (Annexure C) and affidavit of 5th July, 2019 of respondent No. 2.

(2.) Upon notice, learned Additional Public Prosecutor for respondent No. 1-State submits that respondent No. 2, present in the Court, is the complainant/first-informant of FIR in question and she has been identified to be so, by ASI Tej Ram on the basis of identity proof produced by her.

(3.) Respondent No. 2, present in the Court, submits that the dispute between the parties has been amicably resolved vide aforesaid mediated settlement of 27th March, 2019 (Annexure C) and terms thereof have been fully acted upon. Respondent No. 2 affirms the contents of her affidavit of 5th July, 2019 supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.