ASHMITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the First Information Report of Naya Ram Nagar P.S. Case No.93 of 2013 instituted for the offence under Section(s) 341, 448, 379, 386, 323, 504, 506/34 Indian Penal Code.

(2.) Counsel for the petitioners and the Opposite Party No.2 are present.

(3.) Counsel for the petitioners has submitted that there has been dispute between husband and wife and earlier two cases have been filed by the wife against the husband-Opposite Party No.2 and his other family members. Later on, both the parties have agreed for mutual divorce and by judgment dated 19.08.2017 passed in Matrimonial Case No.256 of 2016, marriage between Asmita Kumari (petitioner No.1) and husband (Ravi Kumar) , informant of this case, has been dissolved by decree of mutual divorce with mutual consent under Section 13-B of the Hindu Marriage Act.