MOHD RIZWAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 33266/2018 (Exemption)

(2.) Subject FIR emanates out of matrimonial discord.

(3.) Learned counsel for the petitioners submits that the parties have settled their disputes through the process of mediation held before Delhi Mediation Centre, Tis Hazari Courts, Delhi on 202.2018. Parties have been divorced by a decree of divorce of Mubarat dated 20.04.2018 in accordance with muslim law.