SHIV DASS & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. No.18541/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.5149/2015

(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. Usha, consequent upon certain matrimonial and domestic disputes having arisen between the parties pursuant to her marriage with the petitioner No.1. The case is at the initial stage of trial as cognizance has not yet been taken. Meanwhile, the good senses prevailed and respondent No. 2 and the petitioners have resolved their disputes vide Settlement/Agreement dated 20.02.2014 arrived at before the Delhi Mediation Centre, Rohini District Courts, Delhi. Consequent thereto, the petitioner No.1 and respondent No.2 started living together as husband and wife happily and have also blessed with a girl child. Thus, respondent No.2 has no complaints whatsoever against any of the petitioners and she does not want to pursue the case further against them.

(3.) Respondent No.2 is personally present in the Court and has been duly identified by the Investigating Officer of the case. She does not dispute the submissions made by learned counsel for the petitioners and submits that she and petitioner No.1 are living together happily as husband and wife as they have resolved all their disputes. Respondent No.2 prays that to restore cordiality amongst the parties, proceedings arising out of FIR in question be brought to an end.