AJAY PARMAR & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) ON the last date of hearing, learned counsel for the petitioners submitted that respondent No.2/Ms.Sapna Parmar has already settled her disputes qua FIR No.538/2006 registered under Sections 406/498A Indian Penal Code, 1860 at P.S. Sarojni Nagar against petitioner No.1 and petitioner Nos.2 and 3, who are father -in -law and mother -in -law, respectively.

(2.) TODAY , it is submitted that respondent No.2/Ms.Sapna Parmar/respondent has amicably settled all her disputes qua the said FIR vide Memorandum of Understanding dated 3rd March, 2011. Pursuant thereto, the marriage between petitioner No. 1 and respondent No.2 has been dissolved vide a decree of divorce by mutual consent dated 24th October, 2011.

(3.) MS .Sapna Parmar, D/o Shri Kashmir Singh Chauhan is present in person with her counsel Mr.T.C. Sharma, Advocate who has duly identified her.