RAKESH AND ORS Vs. SUNITA AND ANR

JUDGEMENT

(1.) Crl. M.A. 13329/2015 (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, namely, Smt. Sunita due to some matrimonial disputes. Thereafter, good sense prevails and the petitioners and respondent no. 2 approached the Mediation Centre, Tis Hazari Courts, Delhi, whereby the matter has been settled on 09.04.2015. Consequently, petitioner no. 1 and respondent no. 2 started living together as husband and wife. Thus, the present petition may be allowed.

(3.) Respondent No.2 is personally present in the Court. She has been identified by Inspr. Vivek Anand, Investigating Officer of the case. She states that she has settled the disputes with the petitioners before the Mediation Centre mentioned above and started living with petitioner no.1 as husband and wife since 02.05.2015. She has no complaint whatsoever against the petitioners and if the present petition is allowed, she has no objection.