AMIT KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.10027/2015 (for exemption)

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent no. 2 namely Samiksha Kapoor. The case is at the initial stage of investigation. Meanwhile, the petitioner and respondent no. 2 has settled the dispute and consequent thereto, the first motion for dissolution of marriage has already been filed and the second motion is yet to be filed. Thus, respondent no. 2 does not want to pursue the case further against the petitioner.

(3.) Respondent no. 2 is personally present in the Court with her counsel. She has been identified by the IO concerned. Ld. Counsel appearing on behalf of the respondent no. 2 on instructions submits that the matter has been settled between the parties. The first motion has already been filed and the second motion is yet to be filed. As per the settlement, the agreed amount has been received by respondent no. 2 and she has no complaint whatsoever against the petitioner and has prayed that the present petition may be allowed.