ROHIT KUMAR RATHORE Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.No.15533/2015 (for delay)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt. Jyoti, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to marriage dated 07.02.2011. The case is at the initial stage of trial as cognizance is not yet taken. Meanwhile, the petitioner and the respondent No.2 have settled their disputes vide compromise dated 14.10.2013 for a total sum of Rs.3,00,000/- (Three Lacs). Out of the agreed amount, a sum of Rs.1,00,000/- (One Lac) each has already been paid to the respondent No.2 at the time of recording first motion and second motion for divorce by mutual consent and the balance amount of Rs.1,00,000/- (One Lakh) by way of pay order bearing No.459315 dated 08.08.2015 in favour of the respondent No.2 is handed over to her in Court, which facts have not been disputed by the respondent No.2.

(3.) Learned counsel for the petitioner further submits that consequent to the said settlement respondent No.2 has received the agreed amount and has no objection if the present petition is allowed.