DHARWINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and the copy of agreement dated 04.08.2020 executed between the petitioner No. 1 and respondent No 2 and copy of mutual divorce petition are taken on record.

(2.) Application is disposed of.

(3.) The instant petition has been filed seeking quashing of order dated 30.01.2019 passed by the learned Judicial Magistrate 1st Class (Munsiff), Jammu and also proceedings arising out of challan, wherein the petitioners were charged for commission of offences under Sections 498-A/406 RPC.