AMIT BANSAL & ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.12273/2015 (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, Smt. Preeti Aggarwal. The case is at the initial stage of investigation and the chargesheet is yet to be filed. Meanwhile, the petitioners and respondent no. 2 have entered into a compromise deed dated 12.07.2014, whereby the petitioners agreed to pay an amount of Rs.17,50,000/- in favour of respondent no.2. Consequent thereto, the marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide decree of divorce dated 30.03.2015 and the respondent no. 2 has received the agreed amount. Therefore, she does not want to pursue the case further against the petitioners.

(3.) Respondent no. 2 is personally present in the Court with her Counsel who on instructions submits that petitioners and respondent no.2 have settled all their disputes. Consequent thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide decree of divorce dated 30.03.2015 and the respondent no. 2 has received the agreed amount. She has no compliant whatsoever against the petitioners and has no objection, if the present petition is allowed.