AJAY Vs. GOVT. OF NCT DELHI AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 12883/2015 (for exemption)

(2.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No. 179/2013 registered at Police Station Nihal Vihar, Delhi, for the offences punishable under Sections 406/498A IPC and the consequential proceedings emanating therefrom against him.

(3.) LEARNED counsel for the petitioners further submits that consequent to the said settlement, marriage between the petitioner No. 1 and respondent No. 2 has been dissolved vide decree of mutual divorce dated 22.05.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Since the agreed amount has been paid by the petitioners, thus, respondent No. 2 does not wish to pursue her case further against the petitioner.