MOHD AKHTAR AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) CRL.M.C. No.3307/2015

(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. Shabnam, consequent upon certain matrimonial and domestic violence 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 senses prevailed and respondent No. 2 and the petitioners have resolved their disputes vide settlement agreement dated 01.04.2014 arrived at before the Mediation Centre, Tis Hazari Courts, Delhi. Consequent thereto, the petitioner No.1 and respondent No.2 started living together as husband and wife and the respondent No. 2 has blessed with a girl child. Thus, respondent No.2 has no complaints whatsoever against any of the petitioner and she does not want to pursue the case further against them.

(3.) Respondent No.2 is personally present in the Court with learned counsel Mr. Manoj Kumar Sharma and has been duly identified by the Investigating Officer SI Roshan Lal of Police Station Nangloi, Delhi.