NARAYAN PRAMANIK Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.29620/2018 (exemption)

(2.) The subject FIR emanates out of matrimonial discord. Petitioner is the husband of respondent No.

(3.) Learned counsel for the petitioner submits that the parties have settled their disputes through the process of mediation held before Mediation Centre, Saket Courts on 16.11.2017. The parties have already been divorced by way of a decree of divorce passed on 005.2016.