RAJU & ORS Vs. STATE AND ORS

JUDGEMENT

(1.) Crl. M.A. 10448/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.3, Krishna @ Laxmi, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage dated 11.03.2011 with the petitioner No.1, Raju. Meanwhile, the respondent No.3 and the petitioners have amicably settled their disputes vide settlement dated 11.03.2014, therefore, she does not want to pursue her case further against the petitioners.

(3.) Respondent No.3 /complainant is personally present in the Court, who has been duly identified by the Investigating Officer SI Mohinder. Kumar of Police Station Sultan Puri, Delhi. The respondent No.3 submits that she has amicably settled all the disputes with the petitioners as per settlement dated 11.03.2014.. She submits that divorce between them has been taken plan in the Panchayat as per the customary rights and she has received the agreed amount and has no complaints whatsoever against the petitioners. Therefore, she does not wish to pursue her case further and has prayed to allow the present petition.