(1.) The petitioners have filed this petition under Sec. 482 of the Cr.P.C. for quashment of entire proceeding in Criminal Case No. 5576/2020 (State of Chhattisgarh Vs. Dr. Siddharth Bagrecha and others) pending before learned Judicial Magistrate First Class, Raipur (C.G.) arising out of Crime No. 58/2020 registered on 19/10/2020 (Annexure P/1) against the petitioners at Police Station- Mahila Thana, Raipur (C.G.) for committing offence punishable under Ss. 498-A, 506, 34 of I.P.C.
(2.) The police after investigation has submitted final report before the learned Judicial Magistrate First Class, Raipur. During pendency of the criminal case, the petitioners and respondent No. 2 have settled their grievance and an agreement (memorandum of understanding) has been executed between them on 24/10/2020 (Annexure P/2). The relevant terms of the agreement is extracted below:-
(3.) Learned counsel for respondent No. 2 would submit that in view of memorandum of understanding arrived at between the parties, the learned First Additional Principal Judge, Family Court, Raipur has passed decree of divorce on 26/8/2021.