MANISH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.12429/2018 (exemption)

(2.) The subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No. Petitioner Nos.2, 3 and 5 are the brothers-in-law of the respondent No. Petitioner No.4 is the father-in-law of the respondent No. Petitioner No.6 is the mother-in-law of the respondent No. Petitioner No.7 is the sister-inlaw of the respondent No.

(3.) Learned counsel for the petitioner submits that the parties have entered into a settlement agreement dated 14.12.2015 through the process of mediation, held at Mediation Centre, Saket Courts, Delhi. The parties have already been divorced by way of a decree of divorce by mutual consent, passed on 04.04.2018.