RAJEEV GUPTA AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A.No.12402/2015 (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, Smt. Renu Gupta, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation as chargesheet is not yet filed. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes vide compromise dated 24.07.2014 arrived at before the Delhi Government Mediation & Conciliation Centre, Delhi, for a total sum of Rs.26,00,000/- (Twenty Six Lacs). As per the said settlement, a sum of Rs.12,00,000/- (Twelve Lacs) was paid at the time of recording the statements in first motion petition, Rs.8,00,000/- (Eight Lacs) was paid at the time of recording statements in second motion petition and the balance amount of Rs.6,00,000/- (Six Lacs) is paid today by way of Demand Draft bearing No.258799 dated 25.08.2015, drawn on Bank of Baroda, Shakarpur, Delhi, in favour of the 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 02.07.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955. Since the agreed amount has been paid by the petitioners, thus, respondent No.2 does not wish to pursue her case further against the petitioners. Copies of the aforesaid settlement and decree of divorce are annexed to the petition as Annexures P-III and P-IV.