SONAL ARORA & ORS. Vs. THE STATE (GOVT OF NCT OF DELHI) & ANR.
LAWS(DLH)-2015-5-622
HIGH COURT OF DELHI
Decided on May 15,2015

Sonal Arora And Ors. Appellant
VERSUS
The State (Govt Of Nct Of Delhi) And Anr. Respondents

JUDGEMENT

SUNIL GAUR, J. - (1.) Quashing of FIR No.341/2011, under Sections 498-A/406/34 of the IPC, registered at police station Model Town, Delhi is sought on the basis of mediated settlement of 3rd July, 2012, arrived at Delhi Govt. Mediation and Conciliation Centre, Delhi Disputes Resolution Society. Notice.
(2.) Ms. Nishi Jain, learned Additional Public Prosecutor for respondent-State accepts notice and Mr. Karan Sachdeva, Advocate, accepts notice on behalf of respondent No.2.
(3.) Learned Additional Public Prosecutor for respondent -State 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 her counsel as well as by SI Sandeep Singh on the basis of identity proof produced by her.;


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