AIFAJ BEG AYYUB BEG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Application is preferred by the Applicants for quashing of the FIR in connection with Crime No.580/2025 registered with Police Station Mangrulpir, District Washim for the offences punishable under Sec. 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019 and Sec. 85 of Bharatiya Nyaya Sanhita, 2023 and consequent proceeding arising out of the same bearing R.C.C. No.49/2026.

(2.) The crime is registered on the basis of the report lodged by the Non-applicant No.2 on an allegation that after marriage when she resumed the cohabitation at the house of the present Applicants, she was subjected for the ill treatment and tortured by all the Applicants, and therefore, she constrained to leave the matrimonial house. On the basis of the said report, Police have registered the crime against the present Applicants.

(3.) During the pendency of this Application, the parties arrived at a settlement and the joint affidavit is filed on record. I have personally verified from the Non-applicant No.2 regarding the contents of the joint affidavit. She agreed and accepted the same. The Applicant No.1 is also present before this Court. He has also agreed and accepted the terms and conditions of the settlement. As per the settlement terms, they have decided to dissolve the marriage. In view of that, they prayed for quashing of the FIR.