SIDHARTH MAHAJAN Vs. UT OF J&K

JUDGEMENT

(1.) Petitioners as well as respondent no. 2 are present in person.

(2.) It is submitted by learned counsel representing the petitioners and respondent no. 2/complainant that the concerned parties have amicably settled the dispute that had led to the registration of the FIR bearing no. 11/2024 dtd. 13/3/2024 with Police Station Women Cell, Jammu, under Ss. 498-A, 109 IPC, which finally culminated into the charge-sheet/challan bearing no. 15/2024 dtd. 23/5/2024 of the aforesaid Police Station, presently pending disposal before the Court of learned, Special Mobile Magistrate (Sub-Judge), Electricity Jammu.

(3.) It is submitted that petitioner no. 1 and respondent no. 2 were married to each other who subsequently developed matrimonial dispute inter se, which unfortunately led to the dissolution of their marriage as a result of the mutual settlement. It is further submitted that a petition for dissolution of marriage has also been filed by petitioner no. 1 and respondent no. 2 before the competent civil court, which is presently pending disposal and is likely to be decreed shortly.