SANDEEP KAPOOR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.15579/2015 (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. 268/2009 registered at Police Station Keshav Puram, 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 05.10.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Thus, respondent No. 2 does not wish to pursue her case further against the petitioners.