JAHID ALI & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Learned Counsel for the petitioners submits that vide FIR No.56 dated 09.02.2011, case under Ss. 498A/406/34 IPC was registered at P.S. Bhajanpura, Delhi on the complaint of respondent No.2/complainant.

(2.) Further, he submits that the matter has been amicably settled between the parties vide settlement dated 03.05.2011.

(3.) Counsel further states that pursuant to the above said settlement, the marriage between petitioner No.1/husband and respondent No.2/wife has been dissolved vide Talaknama, which is placed on record.