SUNIL GARG & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. No. 11900/2018 (Exemption)

(2.) The petitioners seek quashing of FIR No. 483 of 2017 under Sections 498A/406/323/509/34 of the IPC, Police Station Sultan Puri, New Delhi, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

(3.) Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent and decree of divorce dated 25.05.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement before the Delhi Mediation Centre, Rohini Courts, New Delhi on 25.09.2017.