AFSAR ALI AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) Crl. M.A.12272/2015 (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. Sabana. After investigation police has filed the chargesheet, however, the charges are yet to be framed. Meanwhile the petitioners and respondent no.2 have amicably settled the disputes on 04.06.2012 before the Family Court, Rohini. Consequent thereto marriage between the petitioner no. 1 and respondent no. 2 has been dissolved vide decree of divorce dated 10.07.2012 and the petitioners have paid the agreed amount in favour of the respondent no. 2. 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 with her Counsel. She has been identified by SI-Uma Datt, IO of the case. Ld. Counsel on instructions submits that respondent no.2 has settled all the disputes with the petitioners vide settlement dated 04.06.2012 before Family Court, Rohini, Delhi. Consequent thereto marriage between the petitioner no. 1 and respondent no. 2 has been dissolved vide decree of divorce dated 10.07.2012. He further submits that respondent no.2 has received the agreed amount of Rs.60,000/- and does not want to pursue the case further against the petitioners.