BAGGU SINGH AND OTHERS Vs. SHEELO BAI

JUDGEMENT

(1.) THIS petition has been filed for quashing Complaint (Annexure P -2) filed at the instance of the respondent and summoning order dated 28.10.2010 (Annexure P -3). The learned Magistrate issued process against petitioner for offences under Sections 452, 323, 325, 506 IPC. Learned counsel for the petitioners contends that this complaint was result of matrimonial dispute between son of the complainant -respondent and daughter of petitioner No. 1. Decree of divorce was granted in favour of Pipal Singh son of the respondent, which was also challenged in this Court in FAO.

(2.) BOTH the matters were referred to the Mediation Centre and have been settled as per report of the Mediator. This is signed and thumb marked by the parties.