NOOR MOHAMMED & OTHERS Vs. STATE & ANOTHER

JUDGEMENT

(1.) Crl.M.A.11880/2018 (exemption)

(2.) The subject FIR emanates out of a 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 No.4 is the brother-in-law of the respondent No. Petitioner Nos.5 & 6 are the relations of the respondent No.

(3.) Learned counsel for the petitioners submits that the disputes between the parties have been settled through the process of mediation held before Delhi Mediation Centre, Karkardooma Courts, Delhi on 01.05.2018. The parties have already been divorced as per Muslim Law on 16.02.2010.