JAVED ALI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.14041/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be registered at the instance of second respondent, who was married on 03.09.2006 to the first petitioner Javed Ali. A male child, namely, Uzaif Ali, was born to them on 03.09.2007. However, due to certain matrimonial differences between the parties, the aforesaid FIR came to be lodged by the complainant. In addition, proceedings were also initiated under Section 125 Cr.P.C., and also under the provisions of the Domestic Violence Act. Ultimately, the matter was referred to mediation by the court of Sh. Brijesh Sethi, Principal Judge, Family Courts (West) Tis Hazari Courts, Delhi, and the aforesaid settlement was recorded before the Principal Counsellor on 05.06.2014. A copy of the Settlement has been annexed to this petition. It is stated that in terms of the said settlement, a total sum of Rs.50,000/- has been handed over to the complainant by the first petitioner Javed Ali in Court today.