DHEERAJ CHOPRA & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Learned counsel for the petitioner submits that vide FIR No. 382 dated 19.07.2008, a case under Sec. 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent No. 2 at P.S. Shalimar Bagh, Delhi.

(2.) It is submitted that the matter has been compromised between the parties vide Compromise Deed dated 20.11.2010. Subsequent, thereto, the marriage between petitioner No. 1 and respondent No. 2 has been dissolved vide decree of divorce dated 17.08.2011.

(3.) Learned counsel further submits that the respondent No. 2 is no more interested in pursuing the case.