KAMAL BALI Vs. STATE

JUDGEMENT

(1.) Exemption, as prayed for, is allowed, subject to all just exceptions. This application is disposed off.

(2.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No. 44/2009, registered under Section Lodhi Colony, under Section 498 -A/406 IPC; on the ground that the parties have settled the matter.

(3.) IT is stated that as per the FIR, the complainant and the first petitioner Kamal Bali got married on 13.02.2005, and due to certain matrimonial differences, they separated sometime in November 2006, whereafter the aforesaid FIR came to be lodged by the complainant. At the same time, in a petition under Section 13(ia) of the Hindu Marriage Act, 1955 moved by the first petitioner, being HMA No. 450/2010, he was granted a divorce and his marriage with the complainant was dissolved with effect from 08.05.2013. A copy of the judgment of the Family Court, Faridabad, dated 08.05.2013, along with a decree sheet, has also been annexed to this petition.