ROOP CHAND AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A.No.12717-18/2015 (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. Pawan, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner. After the investigation, police has filed the charge sheet, however, the charge is not yet framed and the case is thus, at the initial stage of trial. Meanwhile, the good sense prevailed and respondent No. 2 and the petitioners have resolved their disputes vide Compromise Deed dated 03.07.2015. Consequent thereto, the respondent No.2 has started living with the petitioner No.1 as his wife since first week of June, 2015. Thus, respondent No.2 has no complaints whatsoever against any of the petitioners and she does not want to pursue the case further against them.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer SI Davinder Singh of Police Station Shahbad Dairy, Delhi. The respondent No.2 does not dispute the submissions made by learned counsel for the petitioners and submits that she and petitioner No.1 are living together happily as husband and wife as they have resolved all their disputes. Respondent No.2 affirms the contents of the aforesaid settlement and of her affidavit dated 28.08.2015 filed in support of the present petition and submits that she has no complaints whatsoever against the petitioners. Therefore, prays that to restore cordiality amongst the parties, proceedings arising out of FIR in question be brought to an end.