FARHONA KHAN Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition under Section 482 of the Code of Criminal Procedure the accused petitioners have prayed for quashing of the first information report, dated 22-5-2002 registered against them at Mahila Thana, Shyamla Hills, Bhopal for an offence under Section 498-A of the Indian Penal Code.

(2.) THE respondent No. 2 was married to petitioner No. 3 on 11-12-97. Petitioner Nos. 1 and 2 are sister and mother of petitioner No. 3.

(3.) IT is submitted by the learned Counsel for the petitioners and respondent No. 2 that the differences between the parties have been resolved and now petitioner No. 3 and respondent No. 2 are living together happily as husband and wife. The respondent No. 2 has also filed a written application duly supported by her affidavit wherein she has prayed for the quashing of the first information report lodged by her against the petitioners as her differences with them have been resolved and she is living happily with the petitioner No. 3 as his wife.