MANISH CHOPRA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.486/2015, under Sections 498-A/406/34 of IPC, registered at police station Uttam Nagar, New Delhi is sought on the basis of Settlement-Agreement of 8th October, 2018 arrived at Delhi High Court Mediation and Conciliation Centre (Annexure P-3).

(2.) Notice.

(3.) Mr. M.P.Singh, learned Additional Public Prosecutor for respondent-State accepts notice and submits that respondent No.2, present in the Court, is complainant/first-informant of the FIR in question and she has been identified to be so by SI Rajbir Singh on the basis of identity proof produced by her as well as by her counsel.