HARISH MANCHANDA AND ORS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A. No.11895/2015 (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, Smt.Meenu, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes. Consequent to the settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 13.04.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955. Copy thereof is annexed to the present petition as Annexure P-7.

(3.) Learned counsel further submits that a cheque for the balance amount of Rs.2,00,000/- has been paid to the respondent No.2 today in Court, which is accepted by her subject to realization, and submits that since respondent No.2 has received the agreed amount, she does not wish to pursue her case further against the petitioners.