ABHISHEK NANDA Vs. STATE
LAWS(DLH)-2019-2-5
HIGH COURT OF DELHI
Decided on February 01,2019

Abhishek Nanda Appellant
VERSUS
STATE Respondents

JUDGEMENT

Sanjeev Sachdeva, J. - (1.) Petitioner seeks anticipatory bail in FIR No.167/2018 under Sections 406/498-A IPC, Police Station Ashok Vihar.
(2.) Subject dispute emanates out of a matrimonial dispute.
(3.) Parties were referred to mediation by order dated 07.12.2018. Parties have settled their disputes through the process of mediation. Settlement Agreement dated 24.01.2019 has been executed and the same is placed on record.;


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