SALEEM BABU & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.29776/2018 (exemption)

(2.) Subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No. Petitioner Nos.2 and 3 are the father-in-law and mother-in-law of the respondent No. Petitioner Nos.4 and 5 are the brother-in-law of the respondent No. Petitioner No.6 is the sister-in-law of the respondent No.

(3.) Learned counsel for the petitioners submits that the parties have settled their disputes through the process of mediation held before Karkardooma Courts on 21.04.2018. The divorce between the parties has already taken place on 15.09.2015 as per Muslim Law.