JUDGEMENT
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(1.)Crl.M.A. No.14279/2014
Exemption, as prayed for, is allowed, subject to all just exceptions. This application is disposed off.
Crl.M.C. No.4146/2014
1. This petition under Section 482 Cr.P.C. seeks quashing of FIR No.218/2011 registered at police station Palam Village under Section 498- A/406 IPC on 07.08.2011; on the ground that the parties have settled the matter amongst themselves.
(2.)Issue notice.
Mr. P. K. Mishra, Additional Public Prosecutor for the State, and Mr. R. N. Sharma, Advocate for respondent No.2/complainant, enter appearance and accept notice. The second respondent is also identified by the Investigating Officer W/Sub Inspector Asha Rani.
(3.)It is stated that the aforesaid FIR came to be lodged by the complainant as a result of certain matrimonial disputes that had arisen consequent upon the marriage of the complainant with the first petitioner Parvesh Kumar on 23.04.2008. Thereafter the complainant and the first petitioner are stated to have moved a joint petition, being HMA No.448/2014, before the Family court under Section 13 (B) (2) of the Hindu Marriage Act, 1955 seeking dissolution of their marriage by mutual consent, and the matter was decreed on 07.06.2014, whereby their marriage was dissolved.
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