S.S. Nijjar, J. - (1.) Parties are present in Court.
(2.) This petition under Section 482 of the Code of Criminal Procedure seeks quashing of FIR No. 489 dated 3.8.1993 under Section 498-A/406 IPC registered at Police Station, Central, Faridabad and the charge - sheet dated 4.5.1998 together with the proceedings consequential thereon.
(3.) Counsel for the petitioners has placed on record a certified copy of the judgment dated 6.2.2001 passed by the Additional District Judge (I) Faridabad whereby the decree for divorce has been granted to the parties under Section 13 B of the Hindu Marriage Act.;