VARUN DOGRA Vs. STATE OF J & K

JUDGEMENT

(1.) Due to matrimonial discord, an FIR being FIR No.40 dtd. 9/9/2016 came to be registered at the behest of respondent No.2 against the petitioners.

(2.) The petitioner No.1 is husband of respondent No.2 whereas petitioner Nos. 2 and 3 are the parents of petitioner No.1. 2. It is stated at Bar, by the learned counsel appearing for the parties as also the respondent No.2 who is present in the Court that all pending disputes between petitioner NO.1 and respondent NO.2 have been settled and the petitioner Nos. 1 and respondent NO.2 have applied to the Court of Additional District Judge (Matrimonial Cases), Jammu for a decree of divorce with mutual consent.

(3.) The other litigation pending inter se the petitioner No.1 and respondent No.2, too, has been settled amicably between the parties. In this background the petitioners have filed the instant petition seeking quashment of the proceedings taken pursuant to the registration of the aforesaid FIR.