MOHD ASIM & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) CRL. M.A. 17530/2011 (Exemption).

(2.) LEARNED counsel for the petitioner submits that FIR No. 424/2006 was registered against the petitioners on the complaint of respondent No. 2/Ms. Talat Feroz, P.S. Lahori Gate, under Sections 498/406/34 Indian Penal Code, 1860. It is submitted that the all the disputes among the parties have been settled qua settlement dated 12.10.2011, arrived at between them at Delhi High Court Mediation and Conciliation Centre. The relevant portion of the settlement is produced herein above.

(3.) CONSEQUENT , to the said settlement, the petitioner No. 1 has pronounced "Talak" to respondent No. 2 today. A letter to this effect, which is witnessed by two witnesses is taken on record.