GAURAV PURI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 16259/2015(for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms. Nikita Bhasin due to some matrimonial disputes. Thereafter, the matter has been settled between the parties vide settlement deed dated 19.02.2015. Consequent thereto marriage between petitioner no.1 and respondent no. 2 has been dissolved vide decree of divorce dated 17.10.2015. As per the settlement, petitioners agreed to pay an amount of Rs.45,00,000/- as full and final settlement to respondent no.2. Out of which Rs.30,00,000/- has already been paid and remaining amount of Rs.15,00,000/- has been paid today in the Court by way of Demand Draft 000015 dated 28.10.2015 drawn on HDFC Bank. Thus, she does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court with her Counsel. She has been duly identified by Investigating Officer of the case. Ld. Counsel on instructions does not dispute the submissions made by ld. Counsel for the petitioners and submits that respondent no.2 has settled the disputes with the petitioners. Consequent thereto, marriage between petitioner no.1 and respondent has been dissolved and respondent no. 2 has received the entire agreed amount. Thus, she has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.