SHIV LAL AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A.14910/2015 (for exemption).

(2.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 239/2013 registered at Police Station Palam Village, Delhi, for the offences punishable under Sections 498A/406/34 IPC and the consequential proceedings emanating therefrom against them.

(3.) LEARNED counsel for the petitioners further submits that consequent to the said settlement, first motion petition under Section 13B(1) of the Hindu Marriage Act, 1955 has already been passed on 06.07.2015 and second motion petition will be filed after expiry of statutory period. The children will remain with the petitioners and respondent No. 2/ complainant shall have the visitation rights as per terms of settlement. Thus, respondent No. 2 does not wish to pursue her case further against the petitioners.