ROHAN CHUGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.9546/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt.Richa Satija, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage dated 13.10.2013 with the petitioner No.1 Rohan Chugh. Meanwhile, the parties have amicably settled their disputes vide settlement dated 26.08.2014 and accordingly, obtained a decree of divorce on 11.05.2015 by mutual consent under Section 13 B (2) of the Hindu Marriage Act, 1955. Copies of the settlement arrived at between the parties on 26.08.2014 and the decree sheet dated 11.05.2015 are annexed to the present petition.

(3.) Learned counsel further submits that since the marriage between the petitioner No.1 and the respondent No.2 has been annulled, therefore, the respondent No.2 does not want to pursue the case further against the petitioners and has no objection if the instant petition is allowed.