MANISH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A.No.18309/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Ms.Sundri @ Baby, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of trial as charges have been framed against petitioners by learned Trial Court. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes before Delhi Mediation Centre, Rohini Courts, Delhi vide settlement/agreement dated 21.09.2012, for a total sum of Rs.2.50 Lac. As per the said settlement, two instalments of Rs.01.00 Lac each were paid at the time of recording first and second motion petitions for divorce by mutual consent and the balance amount of Rs.0.50 Lac cash is paid today in the Court, which facts have not been disputed by the respondent No.2.

(3.) Learned counsel for the petitioners further submits that consequent to the said settlement, marriage between the petitioner No.1 and respondent No.2 has been dissolved vide decree of mutual divorce dated 26.03.2014 under Section 13 B (2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does not wish to pursue her case further against the petitioners.