SURESH KAIT, J. - (1.) CRL. M.C. 1143/2012 Notice issued.
(2.) LD.APP accepts notice on behalf of the State / R1. Vide the instant petition, petitioner has sought to quash the proceedings relating to the case FIR no. 204 dated 31.07.2008 registered at PS-Vikas Puri, under Section 498/406/34 Indian Penal Code, 1860 against the petitioners and emanating proceedings thereto. Ld. Counsel for the petitioners submits that aforesaid FIR was registered against the petitioners on the complaint of respondent no. 2. Thereafter, respondent no. 2 has settled all the issues qua the aforesaid FIR against the petitioners and she is no more interested to pursue the case Crl.M.C.No.1143/2012 Page 1 of 3 further.
(3.) LD. Counsel for the petitioners further submits that Petitioner no. 1 agreed to pay Rs.3,50,000/- to respondent no. 2 and an FDR of which is lying on the judicial file of trial court. Therefore, instant petition may be allowed. Respondent no. 2 is personally present in the Court. ASI Dharamvir Singh, IO of the case has identified her as complainant.;