SURINDER SINGH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.10007/2015 (for exemption)

(2.) Ld. Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent no. 2 namely Gurmeet Kaur. After investigation, the Police filed the chargesheet and the charges are yet to be framed. Meanwhile, the matter has been settled between the petitioners and respondent no. 2 vide settlement dated 01.10.2014. Pursuant thereto, marriage between petitioner no. 1 and respondent no. 2 has been dissolved vide a Decree of Divorce dated 21.05.2015 by mutual consent. 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 the IO concerned. She submits that she has compromised the matter with the petitioners. The marriage between her and petitioner no.1 has been dissolved vide a Decree of Divorce dated 21.05.2015. As per the settlement, she has received the agreed amount and has no complaint whatsoever against the petitioners. She has prayed that the present petition may be allowed.