MANMOHAN AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.No.14284/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered against the petitioners on the complaint of respondent No.2, namely, Smt. Jyoti, consequent upon certain matrimonial and domestic disputes having arisen between the parties.

(3.) Learned counsel appearing on behalf of the petitioners submits that keeping in view the settlement arrived at between the parties, respondent No.2 is no longer interested in pursuing the case any further and thus prays that the present petition may be allowed.