SANDEEP KAPOOR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.No.15894/2015 (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, namely, Smt.Puja Narang, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes before the Mediation Centre, Dwarka Courts, New Delhi, vide settlement dated 19.09.2014, for a total sum of Rs.7,20,000/- (Seven Lacs Twenty Thousand). As per the said settlement, first instalment of Rs.1,00,000/- (One Lac) was paid to the respondent No.2 on 13.10.2014 and two instalments of Rs.2,00,000/- (Two Lacs) and Rs.3,00,000/- (Three Lacs) have been paid to the respondent No.2 at the time of recording of first motion and second motion statements for divorce by mutual consent respectively. The balance amount of Rs.1,20,000/- (One Lac Twenty Thousand) is paid today in the Court by way of Bankers Cheque bearing No.629939 dated 26.10.2015, drawn on State Bank of India, Prashant Vihar, New Delhi, which facts have not been disputed by the respondent No.2.

(3.) Learned counsel for the petitioners further submits that consequent to the said settlement, the agreed amount has been received by the respondent No.2 and the marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 10.08.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does not wish to pursue her case further against the petitioners.