HARI KANT KUKRETI AND ANR Vs. STATE

JUDGEMENT

(1.) Crl. M.A.No.12570/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt.Jayanti Kukreti, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation as charge sheet is not yet filed. Meanwhile, the respondent No.2 and the petitioners have amicably settled their disputes vide compromise dated 26.04.2014 arrived at before the Counselling Cell, Principal Judge 01, Family Courts, Saket Courts, New Delhi, for a total sum of Rs.8.00 Lac. As per the said settlement, a sum of Rs.2.00 Lac was paid at the time of recording first motion petition, Rs.2.00 Lac was paid at the time of recording second motion petition and the balance amount of Rs.1.00 Lac has been paid today by way of manager's cheque bearing No.046945 dated 15.07.2015, in favour of the respondent No.2, which facts have not been disputed by the respondent No.2. The agreed FDR in the sum of Rs.3.00 Lac in the name of Ms.Sristhi, as per settlement has also been handed over to respondent No.2, as agreed between them as per settlement dated 26.04.2014.

(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 12.03.2015 under Section 13 B (2) of the Hindu Marriage Act, 1955. Since the agreed amount has been paid by the petitioners, thus, respondent No.2 does not wish to pursue her case further against the petitioners.