PAUL BERJON SCOTT Vs. RAJESHWARI PILLAI

JUDGEMENT

(1.) Heard Mr. Yash Momaya, learned counsel for the Petitioners, Ms. Meenaz Mozawala, learned counsel for the Respondent No.1 and Mr. Arfan Sait, learned APP for the Respondent No.2-State.

(2.) This is a Petition for quashing the proceedings pending before the Metropolitan Magistrate, 9th Court, Bandra, Mumbai vide Case No.900160/DV/2021. The Petitioner No.1 is the husband of the Respondent No.1. The other Petitioners are his relatives i.e. his parents and sisters.

(3.) Both learned counsel state that the matter is amicably settled between the parties. They have tendered the consent terms dtd. 13/6/2023, which is taken on record and marked 'X' for identification. The consent terms are affirmed before the Notary.