PANKAJ JAISWAL & ORS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A.9839/2015 (for exemption)

(2.) Ld. Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent no. 2. Thereafter, respondent no. 2 has settled all the disputes with the petitioners before the Counselling Cell, Family Courts, Patiala House Courts Delhi. Consequent thereto, the marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide Decree of Divorce dated 13.04.2015. The settled amount has been paid to the respondent no. 2 and she does not want to pursue the case further against the petitioners.

(3.) Respondent no. 2 is personally present in the Court. She has been identified by the IO concerned. She submits that she has settled all her disputes with the petitioners. The agreed amount has been received by her as full and final settlement.