PARAS KAPIL & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Petitioners seek quashing of FIR No.588/2016 under Sections 498A/406/34 IPC and Section 4 of the Dowry Prohibition Act, Police Station Bhajan Pura, based on the settlement.

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

(3.) Learned counsel for the petitioners submits that the parties have settled their disputes and a Settlement/MOU dated 22.05.2018 has been executed. Petitioner No. 1 and respondent No. 2 have already been divorced by way of a decree of divorce by mutual consent, passed on 07.08.2018.