JUDGEMENT
M.G. Giratkar, J. -
(1.)The criminal application is admitted and heard finally at the stage of admission with the consent of the learned counsel for the parties.
(2.)The applicant no. 1 was the wife of applicant no. 2. The applicant no. 1 is Doctor by profession. She married with applicant no. 2 on 14-12-2013. The applicant nos. 1 and 2 started living separately from 10-6-2014. Due to some differences between them, they could not continue their relation. The applicant no. 2 filed divorce petition before the Civil Judge Senior Division, Nagpur. The matter is settled between the applicant nos. 1 and 2.
(3.)Before filing divorce petition by applicant no. 2, the applicant no. 1 was residing at Saundad with applicant no. 2 and her inlaws. During her stay with applicant no. 2 and his parents, she lodged the report in Police Station, Duggipar alleging demand of dowry and cruelty by her husband and relatives of her husband. Crime was registered against the applicant no. 2 and his relatives. After investigation, chargesheet was filed before the Judicial Magistrate First Class, Sadak Arjuni.
There was settlement between the applicant no. 1 and applicant no. 2.
The applicant nos. 1 and 2 resolved their disputes. As per the terms of settlement, the mutual decree of divorce was passed. The applicant no. 1 agreed to withdraw all the cases (criminal proceedings) pending against her husband and relatives of husband, therefore, prayed to quash and set aside the Chargesheet No. 83/2015 (FIR No. 86/2015).
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