NAVEEN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.No.15401/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Pushpa, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the stage of trial after framing of charges. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes before Counselling Cell, Patiala House Courts, New Delhi vide settlement/agreement dated 28.01.2015, for a total sum of Rs.2.30 Lac. As per the said settlement, an amount of Rs.0.30 Lac paid at the time of withdrawal of case under Section 125 Cr P C; Rs.0.60 Lac and Rs.0.70 Lac respectively were paid at the time of recording first motion petition and second motion petition for divorce by mutual consent and the balance amount of Rs.0.70 Lac is paid today in the Court through draft bearing No.917686 dated 29.09.2015 in the sum of Rs.0.70 Lac drawn on SBI, Punjabi Bagh, Delhi in favour of respondent No.2, 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, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 11.09.2015 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.