BHOOP SINGH Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.16236/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt.Jawala, consequent upon certain matrimonial and domestic violence having arisen between the parties pursuant to her marriage with the petitioner. After the investigation, police has filed the charge sheet and matter is pending for trial after framing of charges by learned Trial Court. Meanwhile, the respondent No.2 and the petitioner have amicably settled their disputes and it is agreed that both the children would remain with respondent No.2 and petitioner can visit them twice in a year in the presence of the relatives, which facts have not been disputed by her.

(3.) Learned counsel for the petitioner further submits that consequent to the said settlement, marriage between the petitioner and respondent No.2 has been dissolved vide decree of mutual divorce dated 05.05.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does not wish to pursue her case further against him.