SURENDER & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.15054/2014

(2.) Issue notice.

(3.) It is stated that aforesaid FIR came to be filed by the complainant / respondent No.2 as a result of certain matrimonial and domestic differences that had arisen after her marriage to the first petitioner Surender Kumar on 10.02.2010. A son was also born to the parties. The parties are stated to have thereafter moved the Family Court under Section 13 (B) (1) of the Hindu Marriage Act, 1955 in HMA No.720/2014, where the first motion has been accepted by that court on 02.08.2014. A copy of the said order is annexed to this petition. In that order, the terms of the settlement between the parties have also been recorded in paragraph 3, and in terms of thereof, the first petitioner has paid Rs.60,000/- to the complainant in full and final settlement of all her claims and dues.