DHARAMPAL Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 07/2015, under Sections 498-A/406/34 of IPC, registered at police station Jaffarpur, Delhi is sought on the basis of Mediated Settlement of 1st August, 2017 (Annexure P-2) reached between the parties.

(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 learned Additional Public Prosecutor 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 1st August, 2017 (Annexure P-2). She affirms the contents of her affidavit of 21st February, 2019 filed in support of 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.