- (1.) This misc. petition has been filed for quashing of FIR No. 1/2010 and the proceedings undertaken in furtherance thereof by the learned court below.
(2.) It has been submitted by the counsel for the petitioner that the report was lodged against the petitioners for the offences under Section 498 and 406 IPC and Section 4 of Dowry Prohibition Act.
(3.) Further it has been submitted by the counsel for the petitioners that both the parties have subsequently arrived to a amicable settlement and compromise had been submitted before the learned court below. The learned court below has compounded the offence under Section 406 IPC, however, the learned trial court has ordered to proceed for the offence under Section 498A IPC and Section 4 of the Dowry Prohibition Act. It has also been submitted by the counsel for the petitioners that during the intervening period, the decree of divorce under Section 13-B of the Hindu Marriage Act has been passed on 4th August, 2011 by the learned Family Court No.3, Rohini Courts, Delhi.;