KANHAIYA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.13761/2015 (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. 893/2014 registered at Police Station Saraswati Vihar, Delhi, for the offences punishable under Sections 406/498A/34 IPC and the consequential proceedings emanating therefrom against the petitioners.

(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 16.07.2015 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 petitioners.