FAIZAN KHAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.C. No.5057/2015

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Mrs. Hajara Begum, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. The case is at the initial stage of investigation. Meanwhile, the good senses prevailed and respondent No. 2 and the petitioners have resolved their disputes vide Memorandum of Understanding (MoU) dated 04.12.2015. Consequent thereto, the petitioner No.1 and respondent No.2 started living together as husband and wife. Thus, respondent No.2 has no complaints whatsoever against any of the petitioners and she does not want to pursue the case further against them.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer of the case. She does not dispute the submissions made by learned counsel for the petitioners and submits that she and petitioner No.1 are living together happily as husband and wife as they have resolved all their disputes. Respondent No.2 prays that to restore cordiality amongst the parties, proceedings arising out of FIR in question be brought to an end.