SAMEENA AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.No.14024/2015 (for exemption) Exemptions allowed, subject to all just exceptions.

(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. Farzana, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to marriage dated 27.03.2011 between the respondent and late Sh. Riyasat Ali (who expired on 20.05.2014 during the pendency of the case). The case is at the initial stage of investigation as cognizance is not yet taken. Meanwhile, the petitioners and the respondent No.2 have settled their disputes vide compromise dated 03.06.2014 for a total sum of Rs.1,10,000/- (One Lac Ten Thousand) arrived at before the Delhi Mediation Centre, Karkardooma Courts, Delhi.

(3.) It is noted that another settlement dated 28.08.2015 has been arrived at between the parties before the learned Principal Judge, Family Court, Karkardooma, Shahdara, Delhi. Out of the agreed amount, a sum of Rs.1,00,000/- (One Lac) has already been paid and the balance amount of Rs.10,000/- (Ten Thousand) is paid today in cash to the respondent No.2, which facts have not been disputed by the respondent No.2.