BHUPENDER & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The petitioners in Crl.M.C.2609/2018 seek quashing of FIR No.282/2013, under Sections 498A/406/34 IPC, Police Station Sarai Rohilla and the petitioners in Crl.M.C.2622/2018 seek quashing of FIR No.30/2013 under Sections 323/341/354/506/34 IPC, PS Sarojini Nagar.

(2.) The subject FIR emanates out of a matrimonial discord.

(3.) Learned counsel for the petitioners submits that the parties have settled their disputes before the Counselling Cell, Dwarka Court on 15.07.2017. The parties have already been divorced by way of a decree of divorce by mutual consent, passed on 102018.