NIKHIL THUKRAL& ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.A. No.14280/2014

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged by the complainant due to certain matrimonial differences between the parties after the complainant was married to the first petitioner Nikhil Thukral on 12.02.2012. Proceedings were also initiated by the complainant under Section 125 Cr.P.C. as well as Section 12 of the Domestic Violence Act; at the same time, the petitioner initiated proceedings under Section 9 of the Hindu Marriage Act, 1955. Ultimately, both parties entered into a settlement on 04.05.2013 setting down all the terms and conditions therein. A copy of the Settlement Deed is also annexed to this petition.