AMIT Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) Crl. M.A.10316/2015 (for exemption) Exemptions allowed, subject to all just exceptions.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent no. 2 namely Neha. After investigation, the Police filed the chargesheet. However, the charges are yet to be framed. Meanwhile, the matter has been settled between the petitioner and respondent no. 2 vide settlement dated 25.11.2014. Consequent thereto, marriage between petitioner and respondent no. 2 has been dissolved vide a Decree of Divorce of even date. Thus, respondent no. 2 does not want to pursue the case further against the petitioner.

(3.) Respondent no. 2 is personally present in the Court. She has been identified by the SI Uma Datt, PS-Mongol Puri. She submits that she has settled all her disputes with the petitioner. The marriage between her and petitioner has been dissolved vide Decree of Divorce dated 25.11.2014 and as per the settlement, she has received the agreed amount for all her claims and has no complaint whatsoever against the petitioner. Therefore, she has no objection if the present petition is allowed.