RAFIQ & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.17934/2015(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. Rukhsana due to some matrimonial disputes. Thereafter, matter has been settled between the parties before the Mediation Centre, Karkardooma Courts, New Delhi, on 17.11.2014. As per the settlement, the petitioners agreed to pay an amount of Rs. 2,60,000/-. An amount of Rs. 40,000/- was paid in cash on 25.11.2014 before the concerned trial Court. An amount of Rs. 60,000/- paid by cash before the said Court at the time of withdrawal of the complaint filed under Domestic Violence Act. An amount of Rs. 60,000/- was paid in cash at the time of pronouncement of 'talaq'. To this effect, the 'talaqnama'/divorce deed has been signed by both the parties, which is part of the petition. A sum of Rs. 1 lakh in cash has been paid today in Court to respondent no.2.

(3.) Respondent No.2 is personally present in the Court, through counsel. She has been identified by the SI, Investigating Officer in the present case. Learned counsel, on instructions submits that the matter has been settled between petitioners and respondent no.2. Respondent no.2 has received the entire agreed amount. The marriage between the petitioner no.1 and respondent no.2 has already been dissolved on 2.6.2015. Thus, respondent no.2 does not wish to pursue the case further against them. She has no objection, if the present petition is allowed.