MOHD KAFIL Vs. STATE OF DELHI & ANR

JUDGEMENT

(1.) Quashing of FIR No. 413/2011, under Sections 498-A/406/34 of IPC r/w Section 4 of Dowry Prohibition Act registered at police station Nand Nagri, Delhi is sought on the basis of Mediated Settlement of 26th April, 2016 arrived at Delhi Mediation Centre, Karkardooma Courts, Delhi (Annexure P-4).

(2.) Notice.

(3.) Mr. Izhar Ahmad, learned Additional Public Prosecutor for respondent-State accepts notice and Mr. Kali Charan, Advocate, accepts notice on behalf of respondent No.2.