Sudershan Kumar Misra, J. - (1.) Exemption, as prayed for, is allowed, subject to all just exceptions. This application is disposed off.
(2.) THIS petition under section 482 Cr.P.C. seeks quashing of FIR No.377/2013 registered on 29.10.2013 at police station Palam Village under sections 406/498A/34 IPC, on the ground that the matter has been settled between the parties. Issue notice. Mr. P.K. Mishra, Additional Public Prosecutor for the State, and Mr. Rajveer, Advocate for respondent No.2, enter appearance and accept notice. The second respondent and petitioners are also identified by the Investigating Officer, ASI Birender Singh.
(3.) IT is stated that the aforesaid FIR came to be lodged by the complainant on account of certain matrimonial differences that had arisen between the parties, and the matter is still at the stage of investigation. However, at the initial stage itself, the parties are stated to have arrived at an amicable settlement, as a result of which, the complainant also gave statement to the Investigating Officer not to arrest the first petitioner, i.e., her husband. The complainant is also stated to have withdrawn the petition which was moved under Section 12 of the Domestic Violence Act, on 14.08.2014 before the Dwarka Court, New Delhi. The complainant and the first petitioner also have a son, namely, Nishant.;