PHOOLWATI TOKAS Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners seek anticipatory bail in FIR No.250/2017, under Sections 498-A/406/354/354A/313/377/509/34 IPC, Police Station Neb Sarai.

(2.) The subject FIR emanates out of a matrimonial discord. Parties were counselled by the Court. Subsequently settlement has been arrived at between the parties. Memorandum of Understanding/Settlement Deed dated 04.08.2018 has been executed.

(3.) Learned counsel for the petitioners informs that the parties in terms of the settlement have already moved the first motion petition, which has been filed in the Court of the Principal Judge, Family Courts, Patiala House Courts, New Delhi. Copy of the same has been produced. The same is taken on record.