ANIL DUTT AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 14577/2015 (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. 155/2009 registered at Police Station Anand Vihar, 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, marriage between the petitioner No. 1 and respondent No. 2 has been dissolved vide decree of mutual divorce dated 30.10.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Moreover, the agreed amount has been paid by the petitioners, thus, respondent No. 2 does not wish to pursue her case further against the petitioners.