RANBIR SINGH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No.1045/2013, under Sections 498-A/406/506/34 of IPC, registered at police station Mehrauli, New Delhi is sought on the ground that petitioners and respondent No.2-complainant are happily living together. Notice.

(2.) 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 Hukum Singh on the basis of identity proof produced by her.

(3.) Respondent No.2, present in the Court, submits that the dispute with petitioners has been amicably resolved. She affirms the contents of her affidavit of 10th January, 2019 filed in support of this petition and submits that she is happily living with petitioners and to restore cordiality between the parties, the proceedings arising out of the FIR in question be brought to an end.