ANKUR GARG AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.No.14300/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that due to some matrimonial disputes, the respondent No.2 made complaint against the petitioners accordingly the said complaint culminating into the case mentioned above. Thereafter the petitioners and respondent No.2 have amicably settled their disputes vide settlement dated 30th September, 2014 whereby the petitioners agreed to pay an amount of Rs. 20 lakhs in favour of respondent No.2. Accordingly an amount of Rs.7 lakh was paid on 28th November, 2014 and an amount of Rs. 7 lakh was paid on 25th July, 2015. The balance amount of Rs. 6 lakh has been paid today to respondent No.2 in court by way of Banker's cheque No. 716467 dated 24th September, 2015 drawn on SBI, Shakur Basti, Delhi. Learned counsel submits that pursuant to the Settlement dated 30th September, 2014, marriage between petitioner No.1 and respondent No.2 has been dissolved by decree of divorce dated 25th July, 2015, thus respondent No.2 does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court alongwith her counsel named above and she has been duly identified by the SI Janak Singh, P.S. New Friends Colony. The learned counsel under instructions does not dispute the submissions made by learned counsel for the petitioners and submits that the present matter has been amicably settled, marriage between the respondent No.2 and the petitioner No.1 has been dissolved vide decree of divorce dated 25th July, 2015, she has received the total amount of Rs. 20 lakhs, thus, has no objection if the present petition is allowed.