SURESH KUMAR Vs. UT OF J & K

JUDGEMENT

(1.) The present petition has been filed by the petitioners for quashing the criminal proceedings arising out of the FIR bearing No. 34/2015 for commission of offences under sections 498-A and 109 RPC registered with Police Station, Women Cell Jammu, pending before the court of learned Special Excise Mobile Magistrate, Jammu, on the ground that the parties have entered into a mutual settlement and their marriage has been dissolved by a decree of mutual divorce passed by the court of Additional District Judge (Matrimonial Cases) Jammu on 25.03.2021.

(2.) Mr. Koushal Parihar, learned counsel for the petitioners submits that the parties have settled their disputes and their marriage has been dissolved in terms of judgment and decree dated 25.03.2021 (supra) so that the proceedings are required to be quashed.

(3.) Learned counsels appearing for the respondents are not averse to it.