NAVEEN GUPTA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.9265/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed.

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Ms. Ruchi Gupta, consequent upon certain matrimonial and domestic disputes that have arisen between the parties pursuant to her marriage with the petitioner No.1 Naveen Gupta on 02.05.2008. After investigation, police has filed the chargesheet. Charges have already been framed and the case is pending for prosecution evidence. However, in the meantime, the parties have amicably settled their disputes and accordingly, obtained a decree of divorce on 18.12.2014 by mutual consent under Section 13B(2) of the Hindu Marriage Act, 1955. Copies of the settlement arrived at between the parties on 31.03.2014 and the decree sheet dated 18.12.2014 are annexed to the present petition.

(3.) Learned Additional Public Prosecutor appearing on behalf of the State submits that since the matter pertains to domestic and matrimonial dispute, parties have amicably settled the matter, obtained divorce by mutual consent and are no longer interested in supporting the prosecution, therefore, looking to the overall circumstances, no useful purpose will be served in continuing the proceedings. Thus, the State has no objection if the present petition is allowed.