VINAY WADHAWAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.17307/2015 (Exemption)

(2.) The facts in brief are that Vinay Wadhawan and Geetu Wadhawan alias Geetu Kohli, petitioner No.1 and respondent No.2 respectively, were married to each other according to Hindu rites and ceremonies on 29.10.2001. Two male children namely Master Chaitnya and Master Aryan have been born from the said wedlock on 11.01.2003 and 25.12.2007 respectively. Owing to ideological and temperamental differences the parties to the marriage have been living separately since 27.04.2013. On a complaint filed by the respondent No.2 (wife) against her husband (petitioner No.1) and his family members, the subject FIR was registered.

(3.) Eventually better sense prevailed and the parties decided to settle all their matrimonial disputes with the advice and intervention of relatives of both sides. The settlement agreement dated 12.03.2014 is annexed to this petition as Annexure B. The salient terms and conditions of the said settlement agreement dated 12.03.2014 are as follows:-