KUSHAL KHURANA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 10611/2015 (Exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms. Heena Malhotra @ Kavya, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage dated 24.04.2012 with the petitioner No.1, Kushal Khurana. The case is at the initial stage of investigation.

(3.) Respondent No.2 is personally present in the Court, who has been duly identified by the Investigating Officer SI Anita of Police Station Paschim Vihar. The respondent No.2 submits that she has amicably settled all the disputes with the petitioners as per settlement dated 12.11.2014 and marriage between her and the petitioner No.1 has been dissolved vide decree of divorce dated 28.05.2015. She further submits that she has received the agreed amount as per the aforesaid settlement except the last instalment, which is handed over to her today in the Court itself. Accordingly, the respondent No.2 does not wish to pursue her case further and has prayed to allow the present petition.