AMIT MAHAJAN Vs. STATE OF DELHI AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 17243/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No. 2, namely, Ms. Smriti Mahajan, consequent upon certain matrimonial and domestic disputes having arisen between the parties. After investigation, police has filed the chargesheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the respondent No. 2 and the petitioner have amicably settled their disputes before Delhi Mediation Centre, Rohini District Courts, Delhi, vide settlement/agreement dated 15.04.2015, for a total sum of Rs. 16,50,000/ - (sixteen lacs fifty thousand). As per the said settlement, two instalments of Rs. 2,00,000/ - (two lacs) and Rs. 8,00,000/ - (eight lacs) were paid at the time of recording first and second motion petition respectively for divorce by mutual consent. A demand draft bearing No. 209192 dated 06.11.2015, in the sum of Rs. 5,00,000/ - (five lacs), drawn on ICICI Bank, (07) Connaught Place, New Delhi, in favour of the respondent No. 2 is handed over to her in Court, which facts have not been disputed by her.

(3.) Learned counsel further submits that at the time of getting the bail on 02.03.2010 vide Bail Application No. 2624/2008, the petitioner had deposited an amount of Rs. 1,50,000/ - (one lac fifty thousand) by way of FDR in the name of the respondent No. 2 and the minor child Master Aryan jointly before the Registrar General of this Court and it is agreed that the same shall also be released in favour of the respondent No. 2.