MAYANK ARORA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.14978/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged as a consequence of certain matrimonial and domestic disputes that had arisen between the parties after the marriage of the complainant to the first petitioner Sh. Mayank Arora on 30.11.2010. The complainant had also instituted proceedings under Section 12 of the Domestic Violence Act bearing C.C. No.22/6/13, and on 18.12.2013, a joint statement of the complainant and the petitioner was recorded in that matter before the Mahila Court, (Central-01), Delhi, setting down all the relevant terms of the settlement, and that the matter was disposed off pursuant thereto. A copy of the said order passed on 18.12.2013 recording the terms and disposing off the said proceedings under the Domestic Violence Act has also been annexed to this petition.