- (1.) Crl. M.A. No. 17281/2014 Exemption, as prayed for, is allowed, subject to all just exceptions. The application stands disposed off. CRL.M.C. 5042/2014 1. This petition under Section 482 Cr.P.C. seeks quashing of FIR No.65/2009 registered on 12.5.2009 under Sections 498A/406/34 IPC at Police Station Crime Against Women Cell, Nanakpura, on the ground that the matter has been amicably settled between the parties.
(2.) Issue notice.
(3.) Mr. P.K. Mishra, Additional Public Prosecutor for the State enters appearance and accepts notice. The second respondent/complainant, Chandana Biswas, is present in person. She is also identified by the Investigating Officer Assistant Sub-Inspector Dharamvir Singh, Police Station Crime Against Women Cell Nanakpura.;