HARVEER SINGH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. MA No. 12553/2015 (Exemption)

(2.) The facts in brief are that the petitioner No.1 was married to respondent No.2 according to Hindu rites and ceremonies on 4th February, 2013 at Delhi. However, no child was born from the said wedlock. After the marriage, the parties lived together as husband and wife in their matrimonial home but owing to temperamental and ideological differences, they separated from each other and started living separately. On a complaint instituted by respondent No.2, the subject FIR was registered against the petitioner no. 1 and his family members.

(3.) Counsel for the parties state that with the intervention of elders in the family and friends, the parties to the union have arrived at an amicable resolution of their outstanding marital disputes. The terms and conditions of the aforesaid settlement dated 20th June, 2014 are extracted in the present petition in paragraph 5. The same are as follows:-