UJJWAL MATHUR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) LD . Counsel for petitioner submits that vide FIR no. 150 dated 19.10.2009 case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent no. 2 at PS -CAW Cell, Nanak Pura, New Delhi.

(2.) LD . Counsel further submits that matter has been settled between the parties and consequent to the said settlement the marriage between petitioner no. 1 and respondent no. 2 has been dissolved by mutual consent vide Decree of Divorce dated 23.02.2011. He further submits that respondent no. 2 is no more interested to pursue the case further.

(3.) LD . APP on the other hand submits that this case was filed way back in the year 2009. However, charge sheet has not been filed due to the fact that the parties had compromised in between. Consequent thereto, the marriage has been dissolved by mutual consent.